Himachal Pradesh High Court
Chander Kant Sharma vs State Of Himachal Pradesh & Others on 10 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 1060 of 2015-F
Decided on: 10.03.2015
.
Chander Kant Sharma ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the petitioner: Mr. T.S. Chauhan, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General, with
Mr. Anup Rattan & Mr. Romesh Verma,
Additional Advocate Generals, and Mr. J.K.
Verma & Mr. Kush Sharma, Deputy Advocate
Generals, for respondent No. 1.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended that the writ petitioner, who is working as Subject Matter Specialist, has been transferred from Development Block, Rait, District Kangra, to SAMETI, Mashobra, District Shimla, on the basis of D.O. Note. Further contended that the writ petitioner is to reach the age of superannuation within a period of about one and a half year.
2. In the given circumstances, we deem it proper to dispose of this writ petition with a direction to the respondents to ::: Downloaded on - 15/04/2017 17:44:07 :::HCHP -: 2 :- examine the case of the writ petitioner in light of the transfer policy occupying the field read with the fact that the writ petitioner is .
going to retire within a period of about one and a half year and make a decision within two weeks. The interim directions to continue till then.
3. The writ petition is disposed of accordingly alongwith all pending applications, if any.
(Mansoor Ahmad Mir)
r Chief Justice
(Tarlok Singh Chauhan)
Judge
March 10, 2015
( rajni )
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