Jasbir Singh vs State Of H.P. & Ors
2021 Latest Caselaw 3616 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWP No. 2642 of 2021.




                                                                         .

                                          Date of decision: 05.08.2021.


    Jasbir Singh                                           .....Petitioner.





                                   Versus
    State of H.P. & Ors.                                        .....Respondents.
    Coram:





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting?1              No.


    For the Petitioner        :           Mr. Vikrant Thakur, Advocate.


    For the Respondent:                    Mr. Ashok Sharma, A. G. with Mr.
                                           Vinod Thakur, Mr.    Shiv    Pal
                                           Manhans, Mr. Hemanshu Misra,
                                           Addl. A.Gs. and Mr. Bhupinder
                                           Thakur, Dy. A.Gs.



                                           (Through Video Conferencing)




    Tarlok Singh Chauhan, Judge (Oral)

The petitioner has admittedly completed his normal

tenure of service in tribal/hard area of Tabo, District Lahaul and

Spiti, as having been posted there since 10.08.2017. Therefore,

he is entitled to be transferred to a soft area in accordance with

the Transfer Policy and for this purpose he has already made a

representation dated 15.12.2020 (Annexure P-3).

2. In the given facts and circumstances of the case, we

dispose of the petition by directing the respondents to consider

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

and decide the representation of the petitioner and issue a

consequential order of transfer to any one of the stations given

.

in the representation within a period of six weeks from today. It

goes without saying the the respondents shall not insist upon the

joining of the substitute before relieving the petitioner. The

relieving shall be made immediately after his transfer.

3. The petition stands disposed of in the aforesaid

terms, so also pending applications, if any.

For compliance, to come up on 16.09.2021.

                                           (Tarlok Singh Chauhan)
                                                     Judge



                                                (Satyen Vaidya)
          5th
                August, 2021                         Judge
                (sanjeev)