Pardeep Kumar vs Coram
2021 Latest Caselaw 1092 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        CWP No. 775 of 2021
                                        Date of Decision 16th February, 2021





    ________________________________________________________

    Pardeep Kumar                                                        ...Petitioner

                                                   Versus

    State of HP & others

    Coram
                          r                to                        ....Respondents

    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: Mr. Mukul Sood, Advocate, through

Video Conferencing.

For the Respondents: Mr. Yudhveer Singh, Deputy

Advocate General, through Video Conferencing.

__________________________________________________________________ Vivek Singh Thakur, J.

Notice. Mr. Yudhveer Singh, learned Deputy Advocate

General, appears and waives service of notice on behalf of the

respondents and seeks time to file reply.

2 Present petition has been filed seeking direction to

the respondents to transfer the petitioner as requested in his

representation dated 14.10.2020, Annexure P-3, submitted by

Whether Reporters of Local Papers may be allowed to see the judgment? Yes

petitioner to the Deputy Director, Elementary Education, Shimla,

District Shimla.

.

3 In view the nature of order proposed to be passed, no

reply or instructions are necessary to be called for from the

respondents.

4 Petitioner has sought his transfer from present place

of posting on the grounds stated in representation made by him

and also explained in petition.

5 In view of above, respondents are directed to decide

the representation of petitioner by passing a speaking and

reasoned order on or before 16 th March, 2021. Needless to say

that order shall be passed after giving the personal hearing to

petitioner, if desired so.

6. At this stage, learned Deputy Advocate General

submits that representation, Annexure P-3, has been addressed

to Deputy Director, Elementary Education, Shimla, whereas the

same is to be decided by the Director, Elementary Education,

Himachal Pradesh.

7. Considering these submissions, the Deputy Director,

Elementary Education, Shimla is directed to transmit the

representation of petitioner to respondent No.2 henceforth for

consideration. In addition, petitioner is also at liberty to file a

fresh detailed representation before the Director, Elementary

Education, Himachal Pradesh directly on or before 25 th February,

2021.

.

Petition stands disposed of accordingly including any

pending application(s).

    February 16, 2021                  (Vivek Singh Thakur)
    (ms)                                      Judge



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