PRADEEP DHIMAN Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner is aggrieved by Annexure P-5, order.It has come out that the petitioner has to join back at Kullu since his transfer order has been stayed by respondent No.2. According to the petitioner there are still vacancies available at Mid Himalaya Water Shed Project, Dharamshala and Wild Life North Zone, Dharamshala. According to the learned Dy. Advocate General, the hands are in excess and the Department is actually deputing those persons at other places. Be that as it may, in case there is any vacancy available, it will be open to the petitioner to point out before the second respondent, in which case the second respondent will preferentially consider the case of the petitioner, being a couple case.

(2.) ORDERS in that regard shall be passed within two weeks from the date of production of a copy of this judgment alongwith a copy of writ petition by the petitioner. The writ petition is disposed of, so also the pending application(s), if any. Copy Dasti