Date Of Decision : 9.3.202 vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1908 HP

IN THE HIGH COURT OF HIMACHAL PRADESH,
                SHIMLA




                                                                           .

                                  CWP No.1478 of 2021
                                  Date of decision : 9.3.2021
 Manoj Kumar





                                                         ... 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. Adarsh K. Vashista, 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 a Shastri Teacher, serving in the

Government Senior Secondary School, Palampur, District Kangra,

H.P. and is under transfer to Government Senior Secondary School,

Kalhel, District Chamba, has come up before this Court.

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

...2...

2. Notice. Ms. Ritta Goswami, learned Additional Advocate

General, appears and accepts service of notice on behalf of the

.

respondents/State

3. In view of the nature of the order, we propose to pass, no

response is required from the respondent.

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 thereafter. Till then, the petitioner shall not be compelled to

join the transferred station and he may avail the leave of the kind

due.

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

Copy Dasti.

(L. Narayana Swamy)

Chief Justice

(Anoop Chitkara), Judge March 9, 2021 (KS)