Bidhi Chand vs State Of Himachal Pradesh & Ors
2022 Latest Caselaw 11387 HP

                   THE HIGH COURT OF HIMACHAL PRADESH
                             AT SHIMLA

                                                                      CWP No. 8803/2022




                                                                                      .
                                                                   Decided on: 22.12.2022





    Bidhi Chand                                                             ....Petitioner

                                                 Versus





    State of Himachal Pradesh & Ors.             ....Respondents.
    ..........................................................................................
    Coram
    The Hon'ble Mr. Justice A.A. Sayed, Chief Justice.





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting?1
    ______________________________________________________

    For the petitioner :                     Mr. Arun Kaushal, Advocate.

    For the respondents:                     Mr. Anup Rattan, Advocate General, with
                                             Mr. Adarsh Sharma, Additional Advocate
                                             General.



    A. A. Sayed, Chief Justice (Oral)

Notice. Mr. Adarsh Sharma, learned Additional Advocate

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

respondents.

2. The case of the petitioner is that he has completed more

than three years at the present place of posting, which is a

difficult/hard area and is eligible for transfer to a soft area. The

petitioner has already made a representation dated 10.12.2022

(Annexure P-1) for his transfer.

Whether reporters of the local papers may be allowed to see the judgment?

3. Accordingly, without going into the merits of the case,

we dispose of the present writ petition by directing respondent No.2

.

Director Elementary Education, H.P., to decide the representation of

the petitioner not later than six weeks from today.

4. Pending miscellaneous application(s), if any, also to

stand disposed of.

                                                          (A. A. Sayed)




                                                          Chief Justice


                                                   ( Jyotsna Rewal Dua )
                        r                                  Judge

         22nd December, 2022(rohit)