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Judgment
Jyotsna Rewal Dua, J
Following order was passed in the matter on 15.09.2026: -
“Notice. Mr. Rajat Choudhry, learned Assistant Advocate General, appears and waives service of notice on behalf of the respondents. Petitioner has grievance to the notification dated 11.09.2026 (Annexure P-3) that transfers him from GSSS (B) Dehra, District Kangra to GSSS Deot, District Shimla against vacancy. The notification has been questioned by the petitioner primarily on the ground that he is due to retire on 28.02.2027, i.e. within a period of six months.
In view of the grounds set out, operation of the impugned notification dated 11.09.2026 (Annexure P-3) shall remain stayed qua the petitioner till the next date of hearing. Reply/instructions be filed/placed on record on the next date. List on 05.10.2026.”
Reply to the petition has not been filed. Instructions have also not been placed on record.
Keeping in view the impending retirement of the petitioner on 28.02.2027, this writ petition is disposed of by making the order dated 15.09.2026 passed in the present case absolute or in other words, the petitioner is permitted to continue at his present place of posting till his superannuation on 28.02.2027. Pending miscellaneous application(s), if any, shall also stand disposed of.
Footnotes
- 1.Whether reporters of the local papers may be allowed to see the judgment? yes