Vikram Singh vs State Of H.P. & Anr
2023 Latest Caselaw 13451 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 6368/2023 Decided on: 13.09.2023

.

    Vikram Singh                            ...Petitioner





                                 Versus
    State of H.P. & Anr.                  ....Respondents.

...........................................................................................

Coram Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioner: Ms. Ranjana Pathania, Advocate.

    For the respondents:                      Mr. Anup Rattan, Advocate General
                                              with Mr. Seema Sharma, Deputy
                          r                   Advocate General.

    Jyotsna Rewal Dua , J

Notice. Ms. Seema Sharma, learned Deputy Advocate

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

respondents.

2. With the consent of learned counsel of the parties, the

matter is heard at this stage.

3. The petitioner is working as Veterinary Pharmacist at

Veterinary Dispensary Urei Bharmour, District Chamba, H.P. His

grievance is that he has been serving at the present place of posting

ever since 2020.

Learned counsel for the petitioner submitted that though

the petitioner has completed much more than his normal tenure at his

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

present place of posting, however, petitioner's present place of

posting falls under hard/tribal area, therefore, the petitioner is entitled

.

to be given an option to be transferred to a station of his choice in

accordance with transfer policy. Learned counsel further submitted

that the petitioner would be content in case, he is permitted to submit

a representation indicating therein five stations of his choice, where

the petitioner can be adjusted, in terms of Clause 16 of the

Comprehensive Guiding Principles, 2013, regulating transfer of State

Government employees, to respondent No.2/competent authority,

whereafter, respondent No.2/competent authority be directed to

decide the representation to be made by him, in a time bound

manner. Learned Additional Advocate General has no objection to

this prayer.

4. In view of above submissions, the instant writ petition is

disposed of by permitting the petitioner to make a representation to

respondent No.2/competent authority, within a period of one week

from today, who shall in turn, consider and decide the same, in

accordance with law and applicable Transfer Policy, within a further

period of three weeks. The order so passed be also communicated to

the petitioner. Pending miscellaneous application(s), if any, shall also

stand disposed of.

Jyotsna Rewal Dua Judge 13th September, 2023(rohit)