Himachal Pradesh High Court
Reena Thakur & Anr. vs . State Of Hp & Ors. on 14 July, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
Reena Thakur & anr. Vs. State of HP & ors.
CWP No. 4097 of 2023 .
14.7.2023 Present:- Mr. Dalip Kumar Sharma,Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General, with Mr. I.N.Mehta and Mr. Y. W. Chauhan, Sr. Additional Advocates General, Mr. Ramakant Sharma, Ms. Sharmila Patial, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents- State.
A perusal of the record produced by respondents-State would go to show that the transfer of the respondent has been caused solely on the basis of DO Note that too by an extra constitutional authority. Obviously, in such circumstances, the cancellation of such transfer cannot sustain. However, since respondent No.4 has yet not been served, therefore, let dasti notice for the service of respondent No.4 be issued returnable for 21.7.2023, on taking steps during the course of the day.
(Tarlok Singh Chauhan) Judge [[ (Satyen Vaidya) Judge 14th July, 2023 (Guleria) ::: Downloaded on - 14/07/2023 20:35:28 :::CIS