Kundan Pal vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 8771 HP

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    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                    CWP No.4175 of 2023
                                    Date of Decision: June 30, 2023




                                                                           .

    Kundan Pal                                                                  ...Petitioner.





                                             Versus

    State of Himachal Pradesh & others                                      ..Respondents.

    Coram:





    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1

    For the Petitioner:             Mr.Rajesh Kumar, Advocate.

    For the Respondents:            Mr.Anup   Rattan,   Advocate General,
                                    alongwith Mr.Navlesh Verma, Additional
                                    Advocate General.


    Vivek Singh Thakur, J (Oral)

Grievance of the petitioner is that his representation

dated 03.06.2023 (Annexure P-1), seeking his transfer, is pending

adjudication before the respondents-Authority and till date no

decision has been taken therein.

2. At this stage, learned counsel for the petitioner submits

that petitioner shall be satisfied in case he is permitted to make

fresh representation for redressal of his grievances, stated in the

petition, to the Secretary (Education) to the Government of

Himachal Pradesh, with further direction to consider and decide the

same in a time bound manner.

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

3. Learned Additional Advocate General submits that in

case any representation is preferred by the petitioner, same shall

be decided in a time bound manner as directed by the Court.

.

4. In view of above, petitioner is permitted to make

representation to the Secretary (Education) to the Government of

Himachal Pradesh-competent authority alongwith supported

documents on or before 07.07.2023. In case such representation is

preferred, same shall be decided by the competent authority on or

before 07.08.2023, by passing a speaking and reasoned order, after

affording opportunity of personal hearing to the petitioner, if

desired so. Order shall be communicated to the petitioner

immediately thereafter. In case, station(s) mentioned in the

representation is/are lying vacant, then at least, one of such

stations shall not be filled, if not already filled, till the decision of

representation.

5. Petition is disposed of in aforesaid terms, so also

pending application(s), if any.

6. Petitioner is permitted to produce a copy of this order,

downloaded from the web-page of the High Court of Himachal

Pradesh, before the authorities concerned, and the said authorities

shall not insist for production of a certified copy but if required, may

verify it from Website of the High Court.

(Vivek Singh Thakur), Judge.

(Satyen Vaidya), Judge.

June 30, 2023 (Purohit)