Amit Kashyap vs State Of H.P. And Others on 8 August, 2023

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Himachal Pradesh High Court

Amit Kashyap vs State Of H.P. And Others on 8 August, 2023

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.5226 of 2023 Decided on: 8th August, 2023

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    Amit Kashyap                                                      .....Petitioner





                                               Versus





    State of H.P. and others                                      .....Respondents

------------------------------------------------------------------------------------- Coram of Ms. Justice Jyotsna Rewal Dua Whether approved for reporting? 1 For the Petitioner:

rt Mr. Mukul Sood, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Y.P.S. Dhaulta, Additional Advocate General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer.

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Jyotsna Rewal Dua, Judge Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

2. Heard.

3. The petitioner is presently serving as Veterinary Officer at Veterinary Hospital Channauta, District Chamba, stated to be a hard/tribal area. He is stated to have completed more than four years at the present place of 1 Whether reporters of print and electronic media may be allowed to see the order? Yes.

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posting. Grievance of the petitioner is that his representations dated 30.05.2023 and 01.07.2023 (Annexures P-3 and P-4, respectively), seeking transfer from .

the present place of posting, are not being considered by the competent authority in accordance with law. Learned counsel for the petitioner submits that the petitioner would be content in case directions are issued to the respondents/ competent authority to decide the aforesaid representations of within a fixed time schedule.

4. In view of the above submissions, this writ rt petition is disposed of by directing respondent No.1/ competent authority to decide the aforesaid representations of the petitioner dated 30.05.2023 and 01.07.2023 (Annexures P-3 and P-4) in accordance with law and applicable policy, within a period of three weeks from today.

The decision so arrived at shall also be communicated to the petitioner.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.





                                                  Jyotsna Rewal Dua
    August 08, 2023                                     Judge
           Mukesh




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