Sanjeev Kumar vs State Of H.P. & Others
2021 Latest Caselaw 791 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 643 of 2021

.

                                      Date of Decision: February 02, 2021





    Sanjeev Kumar                                                       ...Petitioner

                                      Versus





    State of H.P. & Others                                            ...Respondents
    Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge.

Whether approved for reporting?1 No.

For the petitioner r : Mr. Surinder Prakash Sharma, Advocate.

For the respondent : Mr. Anil Jaswal, Addl. A.G. with Ms. Swanil

Jaswal, Dy. A.G., for respondents No.1 to

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge(oral)

The petitioner, who is working as Trained Graduate

Teacher (Non-Medical) and posted as Science Supervisor in the

office of Deputy Directorate Elementary Education Mandi, District

Mandi and is under transfer to Government Senior Secondary

School, Nihri, District Mandi, H.P., has come up before this Court

seeking cancellation of his transfer on the ground that his case

is covered under clause 5.4 of the Comprehensive Guiding

Principles-2013, (Transfer Policy), which provides concession to

couples.

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

2. Notice. Mr. Anil Jaswal, learned Additional Advocate

General appears and accepts service of notice on behalf of

.

respondents No.1 to 3.

3. In view of the nature of the order, this Court proposes

to pass, no response is required from the respondents.

4. Consequently, this petition is disposed of with liberty

to the petitioner to make representation to the respondent/

authorities, within a week, as per clause 5.4 of the transfer

policy. On receipt of such representation, the respondent/

authorities shall decide the same, in the light of the transfer

policy occupying the field, within two weeks. Pending

application(s), if any, are closed.

(Anoop Chitkara), February 02, 2021 (ps) Vacation Judge.