Himachal Pradesh High Court
Kumari Happy vs . State Of H.P. & Others. on 22 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Kumari Happy vs. State of H.P. & others.
CWP No.6690 of 2022.
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22.09.2022. Present: Mr. Rakesh K. Sharma, Advocate vice Mr. Kush Sharma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. J.S. Guleria, Mr. Bhupinder Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for respondent Nos.1 and 2.
Learned counsel appearing for the petitioner states that the transfer order impugned herein has neither been issued in an administrative exigency nor in public interest, but solely on the basis of the D.O. Note No. 433662 dated 29.08.2022. In such circumstances, issue notices to the respondents. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent Nos. 1 and 2. 'Dasti' notice be issued to respondent No.3, returnable for 13.10.2022, on taking steps within two days.
Reply/instructions by respondent Nos. 1 and 2 be filed/obtained within a period of two weeks. List on 13.10.2022.
CMP No. 13450 of 2022.
Notice in the aforesaid terms. In the meanwhile, the impugned Office Order dated 20.09.2022 (Annexure P-2) qua the petitioner as also respondent No.3 is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22nd September, 2022.
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