Ghan Shyam Dogra vs State Of H.P. & Another
2021 Latest Caselaw 731 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 575 of 2021

.

                                      Date of Decision: January 29, 2021





    Ghan Shyam Dogra                                                    ...Petitioner

                                      Versus





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

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. Whether approved for reporting?1 No. For the petitioner : Mr. Naresh Kaul, 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 Trained Graduate

Teacher (Non-medical) at Government Middle School Jowa u/c

Government Senior Secondary School Gehra, District Chamba,

H.P., has come up before this Court seeking his transfer from sub-

cadre/difficult area to one of the stations of his choice, as per

clause 16.1 of the Comprehensive Guiding Principles-2013,

issued by the State Government, which provides that the normal

tenure of stay of posting in Most Difficult/Difficult/ Tribal/Hard

areas shall be two winters and three summers. In this regard,

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

the petitioner has already made representations, Annexures P-5

& P-6, which are still pending before the concerned authority.

.

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 fresh representation to the respondent/

authorities concerned giving five stations of his choice, which

must be spread in more than one district, within two weeks from

today, in the light of clause 16.1 read with clause 16.5 of the

transfer policy. On receipt of such representation, the

respondent/authorities shall decide the representation of the

petitioner, in the light of the transfer policy occupying the field,

within two weeks. It is clarified that while deciding the

representation of the petitioner the respondents shall consider

the stations of choice of the petitioner as mentioned in his

representation, subject to the condition that the incumbents

posted there have completed their normal tenure of posting, in

accordance with the transfer policy. In case none of them have

completed the normal tenure then the office of the

respondent/authorities shall get in touch with the petitioner

apprising him of vacant stations where the incumbents have

completed their normal tenure and the possible places where the

.

petitioner can be posted. Pending application(s), if any, are

closed.

                                         (Anoop Chitkara),
    January 29, 2021 (ps)                 Vacation Judge.




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