Kuldeep Chand vs The State Of Himachal Pradesh & Anr
2022 Latest Caselaw 11431 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                               CWP No.8833 of 2022
                             Decided on: 23rd December, 2022
    ______________________________________________________




                                                                          .
    Kuldeep Chand                                  ....Petitioner





                                       Versus
    The State of Himachal Pradesh & Anr.      ...Respondents





    _______________________________________________________
    Coram

    The Hon'ble Mr. Justice A. A. Sayed, Chief Justice





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1
     Whether approved for reporting?
    _____________________________________________________
    For the petitioner:
                       r      Mr. Gurmeet Bhardwaj, Advocate.

    For the respondents:                   Mr. Adarsh K. Sharma,                       Additional
                                           Advocate General.



    A. A. Sayed, Chief Justice (Oral)

The petitioner, who is serving as Principal in GSSS

Kaflah, Education Block Kupvi, District Shimla, H.P., is seeking his

transfer from the present place of posting. Learned counsel for the

petitioner states that the petitioner has made a representation dated

20.11.2022 (Annexure P-3) and that the petitioner would be content,

if such representation is decided.

2. In the circumstances, without going into the merits or

otherwise of the matter, we dispose of the present writ petition by

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

directing respondent No.1-the Principal Secretary (Education), H.P.,

to decide the aforesaid representation of the petitioner dated

20.11.2022 (Annexure P-3), not later than four weeks from today.

.

3. The writ petition to stand disposed of in the above

terms, so also the pending miscellaneous application(s), if any.

                                                     (A.A. Sayed)
                                                     Chief Justice



    December 23, 2022
      R.Atal
                  r           to               (Jyotsna Rewal Dua)
                                                        Judge