REGENT COMPUTRONICS PVT. LTD.

Balak Ram Dhirta Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

ASSISTANT COLLECTOR OF CENTRAL EXCISE CHANDAN NAGAR WEST BENGAL VS. DUNLOP INDIA LIMITED [REFERRED TO]
STATE OF RAJASTHAN VS. SWAIKA PROPERTIES [REFERRED TO]
GURU NANAK DEV UNIVERSITY VS. PARMINDER KR BANSAL [REFERRED TO]
ST JOHNS TEACHERS TRAINING INSTITUTE FOR WOMEN MADURAI VS. STATE OF TAMIL NADU [REFERRED TO]
SHIV SHANKAR VS. BOARD OF DIRECTORS U P S R T C [REFERRED TO]
BHARATBHUSHAN SONAJI KSHIRSAGAR DR VS. ABDUL KHALIK MOHAMMAD MUSA [REFERRED TO]
MORGAN STANLEY MUTUAL FUND DRARVINDGUPTA VS. KARTICK DAS:SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED TO]
BANK OF MAHARASHTRA VS. RACE SHIPPING AND TRANSPORT CO PRIVATE LIMITED [REFERRED TO]
BURN STANDARD COMPANY LIMITED VS. DINABANDHU MAJUMDAR [REFERRED TO]
COMMISSIONER SECRETARY TO GOVERNMENT HEALTH AND MEDICAL EDU DEPTT CIVIL SECTT JAMMU VS. ASHOK KUMAR KOHLI [REFERRED TO]
UNION OF INDIA VS. GANESH STEEL ROLLING MILLS LIMITED [REFERRED TO]
STATE OF MADHYA PRADESH VS. M V VYAVSAYA AND CO [REFERRED TO]
C B S E VS. P SUNIL KUMAR [REFERRED TO]
UNION OF INDIA VS. ERA EDUCATIONAL TRUST [REFERRED TO]
COUNCIL FOR INDIAN SCHOOL CERT EXAM VS. ISHA MITTAL [REFERRED TO]
STATE OF U P VS. RAM SUKHI DEVI [REFERRED TO]

JUDGEMENT

(1.) The present Letters Patent Appeal is arising from the impugned interim order dated 7.1.2011 passed in CMP No. 7684 of 2010 of learned Single Judge.

(2.) Appellant herein/writ petitioner while working as Branch Manager in H.P. State Cooperative Agriculture and Rural Development Bank Ltd. (in short called 'Bank') Chopal was transferred in the same capacity to the 'Bank' in Chowari, District Chamba, vide order dated 21.10.2010 of the Managing Director of the Bank. Being aggrieved, the appellant preferred CWP No. 7684 of 2010 with prayers to quash the above said order, inter alia, for issuance of appropriate directions to the respondent-Bank authorities to adjust the appellant herein (writ petitioner) to any other nearby Branch Office of the said Bank. This Court (D.B.) on 8.12.2010 was pleased to pass the order which reads as below:

(3.) After exchange of Affidavit(s), the said writ petition has been admitted. After hearing the said writ petition, learned Single Judge was pleased to pass an order dated 7.1.2011 which reads as below:

Click here to view full judgment.

BALAK RAM DHIRTA Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address