____________________________________________________________ vs State Of H.P. And Others
2021 Latest Caselaw 2851 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                              CWP No.2999 of 2021




                                                                            .
                                  Decided on: 18th May, 2021





    ____________________________________________________________
    Sushil Kumar                                       ....Petitioner





                                      Versus
    State of H.P. and others                         ...Respondents
    ____________________________________________________________
    Coram





    Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
    Hon'ble Mr. Justice Anoop Chitkara, Judge.

    1 Whether approved for reporting?
    ____________________________________________________________
    For the petitioner:
                       r        Mr. Umesh Kanwar, Advocate.

    For the respondents:                  Mr. Ashok Sharma, Advocate General,
                                          with Mr. Adarsh K. Sharma and
                                          Ms.    Ritta   Goswami,      Additional
                                          Advocates General, for respondents No.1


                                          and 2-State.

                                          Through Video Conferencing




    Anoop Chitkara, Judge (Oral)

The petitioner, who is working as TGT (Non

Medical), at GSSS Sidhpur Dhar, District Kangra, and has

been transferred to GMS Satyas u/c GSSS Bairgarh, District

Chamba, has come up before this Court, seeking quashing of

impugned transfer order dated 12.04.2021. In this regard,

she has filed representation, dated 13.04.2021, Annexure

P-4, which is still pending before the authorities concerned.

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

2. Notice. Ms. Ritta Goswami, learned Additional

Advocate General, appears and waives service of notice on

.

behalf of respondents No.1 and 2-State.

3. The nature of order, we propose to pass in the

present petition, requires no response.

4. Consequently, this petition is disposed of with

direction to the respondents No.1 and 2/competent authority

to decide representation of the petitioner dated 13.04.2021,

Annexure P-4, in accordance with law, within three weeks

from today. Till decision of the representation, petitioner is

permitted to avail the leave of kind due.

Pending miscellaneous application(s), if any, also

stand disposed of.

Copy dasti.

(L. Narayana Swamy) Chief Justice

(Anoop Chitkara) Judge May 18, 2021 (R.Atal)