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    Roop Lal v. State Of Himachal Pradesh And Others

    Tarlok Singh Chauhan, J. (Oral):— Since the petitioner stands transferred and posted to one of the stations of his choice, i.e. Government Primary School Dhar-II, Education Block Sundernagar-I, Tehsil Sundernagar, District Mandi, therefore, the instant writ petition is rendered infructuous and is disposed of accordingly. Pending miscellaneous application(s), if any, also stand disposed of.

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    Roop Lal v. State Of Himachal Pradesh And Others
    (Jan 1, 2021)