Citation : 2021 Latest Caselaw 2180 HP
Judgement Date : 17 March, 2021
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
CWP No. 4983 of 2020
.
Decided on: 17.03.2021
Ankush Soni ...Petitioner.
Versus
State of Himachal Pradesh and others ...Respondents.
___________________________________________________________________
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting? 1 No
For the Petitioner: Mr. R.L. Chaudhary & Mr. H.R. Sidhu,
Advocates.
For the Respondents: Mr. Ashok Sharma, Advocate General, with
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.
Shiv Pal Manhans, Addl. Advocate Generals
and Mr. Bhupinder Thakur, Deputy
Advocate General.
_________________________________________________________
Justice Tarlok Singh Chauhan, J.(Oral)
The instant petition has been filed by the
petitioner for the grant of following substantive relief:
"(i) That writ of mandamus may very kindly be issued directing the respondent No.2 to issue transfer order of the petitioner from Government Primary School, Bet Education Block Chowari, District Chamba, H.P. to Government Primary School Balh under Education Block Bangana, District Una, H.P. (against vacancy) under 3% quota of interdistrict transfer by taking into
Whether reporters of the local papers may be allowed to see the judgment? yes
consideration Annexures P5 and P6 within a time bound manner, in view of the fact that the
.
petitioner is suffering from serious problem of
asthma and he has been advised by the doctor to avoid allergies and cold exposure."
2. It would be noticed that the only ground on
which the petitioner is claiming a right to be transferred
from his present place of posting is on account of
personal hardship. However, it is more than settled that
the Courts are extremely slow to interfere directly in
personal hardship cases, the clear implication of the
almost consistent directions given in the cases are that
the transferee could make a representation to the
competent authority.
3. Reference in this regard can conveniently be
made to a judgment of the Hon'ble Supreme Court in
Rajendra Roy vs. Union of India and another (1993)
1 SCC 148, wherein it was observed as under:
"7..... The appellant has not made by representation about personal hardship to the department. As such, there was no occasion for the department to consider such representation. This appeal, therefore, fails and is dismissed, but we make no order as to costs. It is, however, made clear that the appellant will be free to make representation to the concerned
department about personal hardship, if any, being suffered by the appellant in view of the impugned order. It is reasonable expected that if
.
such representation is made, the same should be
considered by the department as expeditiously as practicable."
4. Consequently, the present writ petition is
disposed of with a direction to respondent No.2 to
consider the instant case as a representation and
decide the same sympathetically within two weeks from
today. Pending application(s), if any, also stands
disposed of.
Copy dasti.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia)
th
17 March, 2021 Judge
(GR)
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