SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This judgment shall dispose of the above titled petitions whereby the petitioners have challenged their orders of transfer in the mid -sessions and short stay of three months.

(2.) PETITIONER Sanjeev Kumar is posted as Superintendent Grade -II w.e.f. 23.7.2011 on promotion in GSSS Lahru, District Kangra and Piar Chand is Senior Assistant in GSSS Bir Baghera, District Hamirpur w.e.f. 23 -7 -2011.

(3.) VIDE order dated 1.11.2011, Division Bench No.II, of this Court directed that the petitioners shall not be compelled to relieve from their present places of posting till next date of hearing, however, vide order dated 25.11.2011 passed by the Principal Bench of this Court, it was clarified that in case the vacancies from where the petitioners have been transferred are still available subject to the result of the writ petitions, the petitioners shall be permitted to rejoin duties and continue in service till the disposal of the writ petitions.