Himachal Pradesh High Court
Rajesh Kumar Jaswal vs . State Of H.P. & Others on 3 July, 2023
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Ajay Mohan Goel
Rajesh Kumar Jaswal Vs. State of H.P. & others .
CWP No. 4227 of 2023 03.07.2023 Present: Mr. Mohar Chand Bhardwaj, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Varun Chandel, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Gautam Sood and Mr. Sidharth Jalta, Deputy Advocates General, for respondents no. 1 & 2.
CWP No. 4227 of 2023 & CMP No. 8099 of 2023 Notice before admission. Mr. Sidharth Jalta, learned Deputy Advocate General, accepts notice for respondents no. 1 & 2. Notice be issued to respondent no. 3 returnable within four weeks, on taking steps within one week.
Prima-facie, since the transfer of the petitioner is allowed to be effected on the basis of the D.O./U.O. Note dt.
20.06.2023 at the request of Hon'ble Deputy Chief Minister, there shall be an interim stay of the impugned order dt.
27.06.2023.
List on 12.09.2023. Reply be filed in the meantime.
(M.S. Ramachandra Rao) Chief Justice.
July 03, 2023 (Ajay Mohan Goel)
(hemlata) Judge.
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