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Himachal Pradesh High Court

Smt. Vikrma Devi vs State Of Himachal Pradesh And Others on 13 June, 2023

Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Ajay Mohan Goel

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                         CWP No.2581 of 2023

                                   Decided on: 13th June, 2023




                                                                          .
    ______________________________________________________





    Smt. Vikrma Devi
                                                                                  ....Petitioner





                                               Versus
    State of Himachal Pradesh and others
                                                                          ......Respondents





    Coram
    The Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice

    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge

    1

        Whether approved for reporting?

    For the petitioner:                Mr. Ajeet Singh Saklani, Advocate.

    For the respondents:               Mr. Anup Rattan, Advocate General with


                                       Mr. Navlesh Verma, Mr. Pranay Pratap
                                       Singh and Mr. Rakesh Dhaulta, Additional
                                       Advocates General and Mr. Gautam Sood




                                       and Mr. Arsh Rattan, Deputy Advocates
                                       General, for respondents No.1 to 3-State.





    M.S. Ramachandra Rao, Chief Justice (oral)

In this writ petition, the petitioner has challenged office order dated 3rd May, 2023, by which the petitioner has been transferred from Gram Panchayat Sanchui to Gram Panchayat Khani, under the Development Block Bharmour, District Chamba, Himachal Pradesh.

Whether reporters of Local Papers may be allowed to see the judgment?

2. Learned counsel for the petitioner states that the said transfer has been made on the basis of a D.O. No.27279, dated .

04.04.2023 issued by former MLA Shri Thakur Singh Bharmouri (4th respondent).

3. Learned counsel for the State has produced the said D.O. letter, which supports the contention of the learned counsel for the petitioner. On the basis of D.O. letter, the Hon'ble Chief Minister had transferred the petitioner in relaxation of ban on transfers and condoning the short stay, which the Guidelines for transfer, do not permit.

4. Therefore, the impugned order qua the petitioner is quashed and she shall be allowed to continue in Gram Panchayat Sanchui, District Chamba, Himachal Pradesh.

5. The writ petition is disposed of accordingly, so also pending miscellaneous application(s), if any.

(M.S. Ramachandra Rao) Chief Justice (Ajay Mohan Goel) Judge June 13, 2023 (Bhardwaj) ::: Downloaded on - 14/06/2023 20:31:02 :::CIS