Date Of Decision : 1.3.202 vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1477 HP

IN THE HIGH COURT OF HIMACHAL PRADESH,
                SHIMLA




                                                                           .

                                  CWP No.1158 of 2021
                                  Date of decision : 1.3.2021
 Chandermani





                                                         ... Petitioner
                                  Versus

 State of Himachal Pradesh and others





                                                         ...Respondents
 Coram:
 The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.

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

    Whether approved for reporting?1


 For the Petitioner          :    Mr. Vivek Singh Attri, Advocate.


 For the Respondents :            Mr. Ashok Sharma, Advocate General with
                                  Ms. Ritta Goswami, Mr. Adarsh K. Sharma and
                                  Mr. Nand Lal Thakur, Additional Advocate
                                  Generals, for the State.




 L. Narayana Swamy, Chief Justice (oral)

The petitioner, who is working as Lecturer (School-

New) in Political Science at Government Senior Secondary School,

Ser Tendula, District Sirmour, H.P. and is under transfer to

Government Senior Secondary School, Saho, District Chamba, has

come up before this Court, seeking quashing of the impugned

order of transfer dated 20.2.2021 (Annexure P-II).

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

...2...

2. Notice. Mr. Adarsh Sharma, 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, we propose 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 first respondent,

within one week, in accordance with the transfer policy. On receipt

of such representation, the said respondent shall decide the same,

in the light of the transfer policy occupying the field, within one

week. Liberty is reserved to the petitioner to approach this Court

again, in case he still feels aggrieved and dissatisfied with the

outcome of the representation. Pending application(s), if any, are

closed.

Copy Dasti.

(L. Narayana Swamy)

Chief Justice

(Anoop Chitkara), Judge March 1, 2021 (KS)