Himachal Pradesh High Court
Rajni Chauhan vs . State Of H.P. & Others. on 29 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Rajni Chauhan vs. State of H.P. & others.
CWP No.6737 of 2022.
29.09.2022. Present: Ms. Kiran Negi, Advocate, for the petitioner.
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Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent Nos. 1 to 3. Mr. Balwant Singh Thakur, Advocate, for respondent No.4/caveator.
Caveat Petition No. 462 of 2022.
Since, the caveator has appeared, therefore, the caveat petition is discharged.
CWP No. 6737 of 2022 & CMP No. 13524 of 2022.
Learned counsel for the petitioner states that the order of transfer impugned herein is not the one which has been issued in administrative exigency or public interest, but solely on the basis of a D.O. Note which in turn has led to issuance of U.O. Note No. 15970 dated 12.09.2022. In such circumstances, issue notices to the respondents. Mr. Rajinder Dogra, learned Senior Additional Advocate General and Mr. Balwant Singh Thakur, Advocate, appear and waive service of notice on behalf of respondent Nos. 1 to 3 and 4, respectively. Replies be filed within two weeks. List on 20.10.2022 when records of transfer be produced.
In the meanwhile, the impugned order of transfer dated 15.09.2022 (Annexure P-1) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 29th September, 2022.(krt) ::: Downloaded on - 30/09/2022 20:02:53 :::CIS