Himachal Pradesh High Court
Vijay Kumar Verma vs . State Of H.P. & Ors With on 6 April, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Vijay Kumar Verma Vs. State of H.P. & Ors with .
connected matter.
CWP No.470/2022 a/w COPC No.41/2022 CWP No.470/2022 06.04.2022 Present: Mr. J.L. Bhardwaj & Mr. Anil Kumar, Advocates, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for respondents No.1 & 2.
Mr. Surinder Saklani, Advocate, for respondent No.3.
COPC No.41/2022Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents.
Having heard learned counsel for the parties, we have taken note of manner in which both petitioner and respondent No.3 are contesting the matter and insisting on their continuation at District Kangra, particularly when both are alleging against one another that he is beneficiary of D.O. notes to seek adjustment by seeking political favours, whereas at the same time both are disputing the correctness of the D.O. notes. In the face of D.O. notes on record, what impression is gathered is that both are more interested in staying at District Kangra rather than serving the department with full devotion.
In the facts and circumstances of the case, we deem it appropriate to observe that the respondents-State may in the interest of Administration consider posting both ::: Downloaded on - 07/04/2022 20:11:31 :::CIS petitioner and respondent No.3 at any other place than District Kangra.
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Matter to come up on 02.05.2022.
Copy of this order be provided to the learned Advocate General for onwards communication and information.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge 06th April, 2022(Rohit/vs) ::: Downloaded on - 07/04/2022 20:11:31 :::CIS