Date Of Decision : 8.2.2023 vs State Of H.P. & Others
2023 Latest Caselaw 1272 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                      CWP No. 567 of 2023.
                      Date of decision : 8.2.2023.
    Rajesh Kumar                               ...Petitioner.
                              Versus
    State of H.P. & others                                   ...Respondents




                                                               .

    Coram:
    The Hon'ble Mr. Justice Sushil Kukreja, Judge.





    Whether approved for reporting?1
    For the petitioner       : Mr. Sanjeev Kumar, Advocate.

    For the respondents       :     Mr.  Vishal  Panwar,  Additional





                                    Advocate General with Mr. Rajat
                                    Chauhan, Law Officer.

    Sushil Kukreja, Judge (Oral)

The petitioner has filed the present writ petition,

seeking following substantive relief:

"That the respondents may kindly be directed to transfer the petitioner form present place of posting i.e. GHS Sanh, U/c GSSS Holi, Education Block Garola,

District Chamba, H.P., which is tribal/hard/difficult

area as per policy, to one of the station of his choice mentioned in para 6 (supra), as the petitioner has

completed the normal tenure as per policy".

2. The case of the petitioner is that he was initially

appointed as TGT (NM) on contract basis with the respondent

department and had joined at Government High School Sanh, U/c

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

GSSS Holi, Education Block Garola, District Chamba, H.P. on

5.5.2020, which is a tribal/hard/difficult area.

.

2. As per the transfer policy, the petitioner has made a

representation to respondent No.2 regarding his transfer from his

present place of posting to the place of his choice, as he has

completed the normal tenure at his present place of posting,

besides the petitioner has also adverse family circumstances as

the petitioner has old aged mother, who is suffering from old age

ailments and the petitioner is the only son to take care of his

mother.

3. Learned counsel for the petitioner submits that the

petitioner would be satisfied in case the representation (Annexure

P-2) made by him to respondent No.2 is decided in a time bound

manner.

4. Therefore, without adverting to the merits, the writ

petition is disposed of with a direction to the respondents to

decide the representation of the petitioner (Annexure P-2), as

expeditiously as possible and preferably within three weeks from

today, strictly in accordance with law.

Pending applications, if any, also stand disposed of.

                                                     (Sushil Kukreja)
    8th February, 2023                                    Judge
           (kck)