Himachal Pradesh High Court
Vidya Sagar vs State Of H.P. & Others on 26 February, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.1424 of 2015
Date of decision: 26.02.2015
Vidya Sagar .....Petitioner
.
Versus
State of H.P. & others ..... Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge
Whether approved for reporting?
For the petitioner:
r Mr. Manohar Lal Sharma, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate General with
Mr. V.S. Chauhan, Mr. Romesh Verma,
Additional Advocate Generals and Mr. J.K.
Verma, Deputy Advocate General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
It is contended that the petitioner has moved representation dated 2nd January, 2015 (Annexure P-2) for transfer under 1% quota in terms of the transfer Policy, but the respondents have not taken a decision thereon till date.
2. Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondents.
3. In the facts of the case, we deem it proper to dispose of the writ petition by directing the respondents/competent Authority to examine the representation (Annexure P-2) of the petitioner and decide the ::: Downloaded on - 15/04/2017 17:39:46 :::HCHP 2 same within a period of six weeks from today. Ordered accordingly.
4. Pending CMPs, if any, also stand disposed of.
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Copy dasti.
( Mansoor Ahmad Mir )
Chief Justice
February 26, 2015 ( Dharam Chand Chaudhary )
(vt) Judge
r to
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