Hari Ram Sharma vs State Of H.P. & Others
2023 Latest Caselaw 5678 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           CWP No. 2727 of 2023




                                                                                          .
                                                            Date of decision: 11.5.2023





    Hari Ram Sharma.                                                                       ...Petitioner.

                                                  Versus





    State of H.P. & others.                                                                ...Respondents.

    Coram





    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Hon'ble Mr. Justice Sushil Kukreja, Judge.
    Whether approved for reporting?1

    For the Petitioner.                      Mr. Vinay Sharma, Advocate.

    For the Respondents:                     Mr.Varun           Chandel,          Additional         Advocate
                                             General.



                        Vivek Singh Thakur, Judge (Oral)

Notice. Mr.Varun Chandel, Additional Advocate General,

waives service and accepts notice on behalf of respondents.

2. Petitioner has approached this Court on the ground that he has

left 1 year 9 months to retire and his representation dated 10.3.2023

(Annexure P-1) for posting him at a station of his choice, has not been

considered and decided till date.

3. At this stage, learned counsel for the petitioner submits that

petitioner is ready to file fresh representation and he shall be satisfied in

case direction is issued to respondents to decide representation of the

petitioner in time bound manner.

4. Learned Additional Advocate General submits that in case

fresh representation is preferred by petitioner, the same shall be decided

expeditiously as possible, as directed by the Court.

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

5. In aforesaid circumstances petitioner is permitted and directed

to submit his fresh representation in terms of policy to respondent No. 2-

Director of Elementary Education on or before 15th May, 2023 and in case

.

such representation is preferred by the petitioner, the same shall be decided

by respondent No. 2 on or before 10th June, 2023, by passing a speaking

and reasoned order after giving opportunity of hearing to the petitioner, if

desired so. Order so passed shall be communicated to the petitioner and in

case petitioner is still aggrieved, he will be at liberty to avail appropriate

remedy. Till decision of the representation at least one station out of

stations mentioned by the petitioner shall not be filled, if not already filled in.

6. The petition is disposed of in the aforesaid terms, so also

pending miscellaneous applications, if any.

(Vivek Singh Thakur), Judge.

(Sushil Kukreja), Judge.

11h May, 2023

(Keshav)