Nand Lal Naik vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 801 HP

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         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                  CWP No.654 of 2021
                                  Date of Decision: February 3, 2021.




                                                                         .

    Nand Lal Naik
                                                                  ...Petitioner.





                                  Versus
    State of Himachal Pradesh and others
                                                                  ...Respondents.
    Coram:





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

    Whether approved for reporting?1 NO

    For the petitioner :     Mr. Atul Kumar, Advocate.

    For the respondents: Mr. Rajinder Dogra, Senior Additional Advocate General
                         with Mr. Anil Jaswal, Additional Advocate General and
                         Mr. Vikrant Chandel, Deputy Advocate General, for the
                         State.



    Anoop Chitkara, Judge (oral)

The petitioner, who is working as a Principal at GSSS, Bagachanogi

Thach, Tehsil Thunag, District Mandi, H.P., has come up before this Court, seeking a

direction to the respondents to transfer him from the present place of posting to the

stations of his choice, keeping in view his health condition as well as adverse family

circumstances. In this regard, the petitioner has already made a detailed

representation dated 22.12.2020, Annexure P-5, which is still pending before the

authorities concerned.

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

and accepts service of notice on behalf of the respondents.

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

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 a direction to the

respondents to consider the representation dated 22.12.2020 (Annexure P-5) of the

petitioner, in accordance with law and in the light of the Transfer Policy occupying

the field, and pass appropriate orders, within two weeks.

Pending application(s), if any, are closed.

Anoop Chitkara, Vacation Judge.

February 3, 2021 (ks).r