Himachal Pradesh High Court
Sunita Gupta vs . State Of H.P. & Ors. on 15 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Sunita Gupta vs. State of H.P. & Ors.
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CWP No. 7028 of 2022 15.10.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Shiv Pal Manhans, Additional Advocate General and Mr. Bhupinder Thakur, Deputy Advocate General, for the respondents-State.
Mr. K.B. Khajuria, Advocate, for respondent No.3.
CWP No. 7028 of 2022 & CMP No. 14047 of 2022 Learned counsel for respondent No.3 prays for and is granted a week's time to file reply.
List on 20.10.2022, as prayed for.
Since, the petitioner has already been relieved, therefore, it is made clear that no coercive steps shall be taken against the petitioner by the official respondents so as to compel the petitioner to join at the transferred station and the petitioner shall be entitled to avail leave of the kind due.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge October 15, 2022 (Vinod) ::: Downloaded on - 15/10/2022 20:06:21 :::CIS