SURESH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This writ petition has been filed challenging the order dtd. 26/4/2021, Annexure P-5, whereby, the private respondent No.6, namely, Shri Paras Ram, Panchayat Secretary, was transferred from Gram Panchayat Chakhar Development Block Kunihar, Distt. Solan to Gram Panchayat Batal, Development Block, Kunihar, District Solan (H.P.) and consequently, vide order dtd. 30/4/2021, Annexure P-6, he was directed to take over the charge from the petitioner, who was posted there earlier.

(2.) This Court, while issuing notice in the writ petition as well as stay application, has stayed the operation and implementation of impugned Annexures P-5 and P-6.

(3.) Mr. Vikas Rathore, learned Additional Advocate General, submits that the Government has since cancelled the aforesaid transfer order of private respondent No.6 Sh. Paras Ram, vide order dtd. 28/9/2021, issued by the Additional Director (Panchayati Raj), Himachal Pradesh, the present writ petition has been rendered infructuous.