PRAKASH CHAND Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner is aggrieved by Annexure P-1, order of transfer. Learned Senior Addl. AG, submits that since the petitioner has an effective remedy before the first respondent, the Court at this stage, need not go into various questions raised in the Writ Petition. THErefore, without expressing any opinion as to the contentions taken by the petitioner, this Writ Petition is disposed of as follows: In the event of the petitioner filing an appropriate representation before the first respondent, within a period of one month from today, the representation shall be considered by the first respondent, adverting to the submissions made in the representation and appropriate orders thereon shall be passed expeditiously. Till orders are passed as above and communicated to the petitioner, the implementation of the impugned order, as far as the petitioner is concerned, will be deferred. THE petitioner will produce a copy of this judgment alongwith a copy of the Writ Petition before the first respondent, while filing the representation.

(2.) WITH these observations, the Writ Petition is disposed of, so also the pending application(s), if any.