Himachal Pradesh High Court
Dr. Narinder Kumar vs . State Of H.P. & Ors. on 2 December, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Dr. Narinder Kumar Vs. State of H.P. & Ors.
CWP No.19016 of 2025 .
02.12.2025 Present: Mr. Vipul Sharda, Advocate, for the petitioner.
Mr. Rajat Choudhry, Assistant Advocate General, for respondents No.1 and 2-State.
CWP No.19016 of 2025 & CMP No.29257 of 2025 of Notice. Mr. Rajat Choudhry, learned Assistant Advocate General, appears and waives service of notice on rt behalf of respondents No.1 and 2. Issue notice to respondent No.3, returnable for 06.01.2026, on taking steps within two days. Respondents No.1 and 2 to also apprise respondent No.3 about pendency of this petition and its next date of hearing.
2. Petitioner is serving as Ayurvedic Medical Officer at GAHC Kaloh, District Una. His challenge is to the notification dated 27.11.2025 (Annexure P-1), transferring him to GAHC Bogdhar, District Sirmour vice respondent No.3.
3. Impugned transfer has been assailed on the grounds that the petitioner had joined at the present station only on 09.03.2024; He has not completed his normal tenure of three years at the present station. It was also highlighted that the petitioner has already rendered complete tenure of service at hard area, i.e. PHC Kupvi, Nerwa Block, District Shimla w.e.f. 31.03.2011 to 26.08.2014. He remained posted at PHC Swahan, District ::: Downloaded on - 06/12/2025 00:10:35 :::CIS Bilaspur till 13.10.2016 and at GAHC Samthethan, .
District Bilaspur till 28.08.2019. Petitioner was transferred to GAHC Bhallon, District Una on 28.08.2019, where he remained posted till 07.05.2021 and thereafter served at Kuthera Jaswalan, District Una till 01.03.2024. The of second ground urged is that the impugned transfer has been ordered on the basis of a D.O. note as numbered in rt para 6 of the writ petition.
Learned counsel for the petitioner submitted that the petitioner has not as yet joined in terms of the impugned notification.
4. In view of above, the petitioner has made out a case for grant of interim relief at this stage. Accordingly, till the next date of hearing, operation of the impugned notification dated 27.11.2025 (Annexure P-1) shall remain stayed qua the petitioner and respondent No.3.
Reply by the appearing respondents be filed by the next date of hearing.
List on 06.01.2026.
Jyotsna Rewal Dua
December 02, 2025 Judge
Mukesh
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