Paramjeet vs State Of Himachal Pradesh & ...
2021 Latest Caselaw 1138 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 685 of 2021-I

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Date of Decision : February 19 , 2021

Paramjeet ...Petitioner.

Versus

State of Himachal Pradesh & another ...Respondents.

Coram:

The Hon'ble Mr. Justice Vivek Singh Thakur, Vacation Judge.

Whether approved for reporting?1 For the petitioner

For the respondent r to No. : Mr. Vinay Sharma, Advocate.

: Mr. Dinesh Thakur, Additional Advocate General, for respondents/State.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Per: Vivek Singh Thakur, Vacation Judge. (Oral)

Notice. Mr. Dinesh Thakur, learned Additional

Advocate General appears and accepts service of notice for

the respondents and seeks time to file reply.

2. The present petition has been filed seeking a

direction to the respondents to consider his representation to

transfer him from the present place of posting to the station

of his choice as mentioned in his representation dated

27.11.2020 (Annexure P-2) on the basis of his medical

condition and family circumstances.

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

3. At this stage, learned Counsel for the petitioner

submits that the petitioner would be contented in case the

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respondent/competent authority is directed to consider and

decide the representation of the petitioner for his transfer

from the present place of posting to the station of choice due

to his adverse family circumstances, within a time bound

manner.

    4.        In   view   of   the

                                  to  order   proposed         to

hereinafter, no reply/instruction is required to be called from

the respondents.

r be passed

5. In view of the above, present petition is disposed of

with a direction to Secretary (Education) to the Government of

Himachal Pradesh, to consider and decide the representation

(Annexure P-2) which is pending consideration since

November, 2020, on or before 8 th April, 2021, by addressing

the grievance of the petitioner as narrated in the petition and

by giving opportunity of hearing to the petitioner, if desired

so, by passing a speaking and reasoned order, in accordance

with the transfer policy.

6. Parties may produce the downloaded copy of the

order passed by the Court before the Authorities concerned if

required and the concerned Authority shall not insist for the

certified copy of the order, rather passing of the order can be

verified from the web-page of this Court.

.

Petition stands disposed of in the aforesaid terms.

Pending miscellaneous applications, if any, also stand

disposed of accordingly.

(Vivek Singh Thakur), Vacation Judge.

    February 19 , 2021 (PK)


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