High CourtsDivision Bench(2021) 01 SHI CK 0089

Sondei vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 5 January 2021

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 6382 Of 2021

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Judgment

10 paragraphs · 157 words

Anoop Chitkara, J

1.

The petitioner, who is working as Panchayat Secretary, Gram Panchayat Jahalma, Development Block, Lahaul at Keylong, and is under transfer to

Gram Panchayat, Tindi, Development Block, Lahaul, District Lahaul & Spiti, H.P., has come up before this Court seeking cancellation of the

impugned order of transfer dated 11.12.2020, Annexure P-1.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No.1 to 4.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, in accordance

with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the

field, within one week. Pending application(s), if any, are closed.

Copy Dasti.