Ghanshyam vs State Of H.P. & Others
2021 Latest Caselaw 712 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 571 of 2021

.

                                      Date of Decision: January 29, 2021





    Ghanshyam                                                           ...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 : Mr. Bhender Kumar Chaudhary, Advocate.

For the respondents : Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr.

Sudhir Bhatnagar, Addl. A.G. & Mrs. Seema Sharma & Mr. Narinder Thakur, Dy. A.G. and Mr. Manoj Bagga, Asstt. A.G.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge(oral)

The petitioner, who is working as Principal,

Government Senior Secondary School, Dhar, Tehsil Padhar,

District Mandi, H.P., has come up before this Court seeking his

transfer from the present place of posting on the ground that

clause 5.5 of the Comprehensive Guiding Principles-2013,

(Transfer Policy applicable in the State of Himachal Pradesh,

provides that an employee, who has less than two years to retire,

should be posted in the convenient places/ stations.

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

2. Notice. Mrs. Seema Sharma, learned Deputy

Advocate General appears and accepts service of notice on

.

behalf of the respondents.

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 concerned, in the light of the transfer policy, within

one week. 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), January 29, 2021 (ps) Vacation Judge.