Himachal Pradesh High Court
Jyoti Prakash Suman vs State Of Hp & Others on 16 February, 2021
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
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IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 780 of 2021
Date of Decision 16th February, 2021
________________________________________________________
Jyoti Prakash Suman ...Petitioner
Versus
State of HP & others
Coram
r to ....Respondents
The Hon'ble Mr. Justice Vivek Singh Thakur, J.
Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: Mr. Mukul Sood, Advocate, through Video Conferencing.
For the Respondents: Mr. Dinesh Thakur, Additional Advocate General, through Video Conferencing.
__________________________________________________________________ Vivek Singh Thakur, J.
Notice. Mr. Dinesh Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
2 Present petition has been filed seeking direction to the respondents to transfer the petitioner as requested in his representation dated 11.01.2021, Annexure P-3, submitted by 1 Whether Reporters of Local Papers may be allowed to see the judgment? Yes ::: Downloaded on - 16/02/2021 20:15:14 :::HCHP 2 petitioner to the Director, Elementary Education, Himachal Pradesh.
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3 In view the nature of order proposed to be passed, no reply or instructions are necessary to be called for from the respondents.
4 Petitioner has sought his transfer from present place of posting on the grounds stated in representation made by him and also explained in petition.
5 In view of above, respondents are directed to decide the representation of petitioner by passing a speaking and reasoned order on or before 16 th March, 2021. Needless to say that order shall be passed after giving the personal hearing to petitioner, if desired so.
Petition stands disposed of accordingly including any pending application(s).
February 16, 2021 (Vivek Singh Thakur)
(ms) Judge
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