URENDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Ashwani Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) Aggrieved by the order of transfer, the petitioner has filed the instant petition for the grant of following substantive relief:

(3.) It would be noticed that the transfer of the petitioner has been effected in compliance to the order dtd. 19/1/2021 passed by this Court in CWP No. 6475/2021, titled as Shyama Devi vs. State of H.P. and ors. Therefore, no exception can be taken to such transfer.