MONIKA KATNA Vs. STATE OF H.P.

JUDGEMENT

(1.) The question referred to this Bench is:

(2.) Unable to concur with the view expressed by the learned Single Judge of this Court (Hon'ble Mr. Justice Ranjan Sharma) in CWP No.8605 of 2023 titled as Anurag Chadha versus State of Himachal Pradesh and others, decided on 14/12/2023, wherein it was held that office memorandum dtd. 27/10/2023 whereby clubbing of stay for the purpose of transfer of employees of the Education Department is contrary to Clause-10 of the Transfer Policy of the State Government dtd. 10/7/2013 and the mandate of Statutory Rule i.e. SR 2 (18), another Single Judge of this court (Hon'ble Mr. Justice Ajay Mohan Goel) has referred the aforesaid question to be answered by the Larger Bench.

(3.) However, before we answer the question, certain minimal facts need to be noticed.