Gupta Ram vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 2477 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                      .
                                       CWP No.2089 of 2021





                                       Date of decision : 26th March, 2021

    Gupta Ram





                                                                          ... 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     :
                            r          Mr. Raj Negi, Advocate.

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


    L. Narayana Swamy, Chief Justice (oral)

The petitioner, who is working as JBT at Government Primary

School, Yangpa-II, Education Block, Nichar, District Kinnaur and is under transfer

to Government Primary School, Runang, Education Block, Nichar, District Kinnaur,

H.P, has come up before this Court, seeking quashing of the impugned order of

transfer dated 24.3.2021 (Annexure P-2).

2. Notice. Mr. Adarsh Sharma, learned Additional Advocate General,

appears and accepts service of notice on behalf of respondents No.1 to 3/State.

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

...2...

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 two weeks

thereafter. Till then, petitioner is at liberty to avail the leave of the kind due. 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 26, 2021(KS)