Sanjay Kumar Sharma vs State Of H.P. & Ors
2024 Latest Caselaw 17278 HP

Himachal Pradesh High Court

Sanjay Kumar Sharma vs State Of H.P. & Ors on 13 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.12810 of 2024 Date of decision: 10.11.2024

Sanjay Kumar Sharma. ...Petitioner.

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

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?

For the petitioner : Mr. Ajay Kumar Dhiman, Advocate.

For the respondents : Mr. Sikander Bhushan, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

Petitioner is presently serving as Lecturer

(History). His case is that he had furnished a representation

to the respondents on 23.10.2024 to transfer him from his

present place of posting, i.e. GSSS Haripur Khol, District

Sirmour to a particular station of his choice on the ground

that his mother was suffering from Disk problem and other

old-aged related ailments, but the said representation has

not been decided. Petitioner seeks following substantive

reliefs:-

"a). A writ in the nature of mandamus may kindly be issued thereby directing the respondents to decide the representation of the petitioner annexure P-2.

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

b) That the respondent may be restrained to post any Lecturer History in GSSS Kotri Bias Distt Sirmour till the decision on the representation of the petitioner."

2. The petition discloses that petitioner was

transferred at the present place of posting only on

31.07.2024. Circumstances pointed out by the petitioner

cannot be said to be extra-ordinary requiring interference by

this Court. No case is made out for granting the reliefs

prayed for by the petitioner. Accordingly, this petition is

dismissed, so also the pending miscellaneous application(s),

if any.

Jyotsna Rewal Dua 13 November, 2024 th Judge (Pardeep)