Nitin Sharma vs State Of Himachal Pradesh & Another
2024 Latest Caselaw 10515 HP

Himachal Pradesh High Court

Nitin Sharma vs State Of Himachal Pradesh & Another on 29 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    7405 of 2024
                                                     Decided on: 29.07.2024
    Nitin Sharma                                            ... Petitioner
                      Versus




                                                                          .
    State of Himachal Pradesh & another                           ... Respondents





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1





    ____________________________________________________            _
    For the petitioner      :     Mr. Devender K. Sharma, Advocate.
    For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                             Advocate General.





    Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. The petitioner seeks his adjustment in Government

Senior Secondary School, Rangas, District Hamirpur, H.P. against a

vacant post of Lecturer (Political Science), on the ground that he is

suffering from 100% visual impairment and his present place of

posting is more than 50 kilometer away from his house and in case

he is posted at the station where he is praying for, it would be

convenient for him to perform his duties.

3. Learned counsel for the petitioner submits that the

petitioner has already made representation to the Authority

concerned in terms of Annexure P-2 and it would be in the interest

of justice in case the petition is disposed of with the direction that

let representation of the petitioner be decided expeditiously.

4. In view of the averments made in the Writ petition, the

same is disposed of with the direction that let presentation of the

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

petitioner be decided by Director, Higher Education, to the

Government of Himachal Pradesh, within a period of one week from

today and in case there is no serious impediment, then he be posted

.

at the station to which he is seeking his transfer, provided the post is

vacant as has been contended by the petitioner. It goes without

saying that in case that station is not vacant, then also the Authority

concerned should make endeavour to post the petitioner at some

other convenient station. Pending miscellaneous application(s), if any

r to also stand disposed of accordingly.

(Ajay Mohan Goel)

Judge July 29, 2024 (Rishi)