SANJEEV SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Aggrieved by the impugned order of transfer, the petitioner has filed the instant petition for grant of the following substantive reliefs:-

(2.) On 18/4/2022, this Court passed the following order:-

(3.) Records of transfer as produced by the official-respondents go to indicate that it is solely at the behest of the local MLA that the petitioner along with hosts of other persons has been ordered to be transferred.