_________________________________________________________________ vs State Of H.P. & Anr
2025 Latest Caselaw 643 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of H.P. & Anr on 8 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.7624 of 2025 Decided on: 8th May, 2025 _________________________________________________________________ Bodh Raj ....Petitioner

Versus State of H.P. & Anr. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Ms. Anchal Sharma, Advocate vice Mr. Vikas Rajput, Advocate.

For the respondents: Mr. L.N.Sharma, Additional Advocate General.

Jyotsna Rewal Dua, Judge

Notice. Mr. L.N. Sharma, learned Additional

Advocate General, accepts service of notice on behalf of the

respondents.

2. Petitioner is presently serving as TGT (Arts) at

GSSS Killar, (Pangi), District Chamba. His case is that he is

serving in different hard and tribal areas w.e.f. 09.08.2010.

He moved representation on 10.03.2025 (Annexure P-4) to

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

the Competent Authority for his transfer to a soft area in view

of his wife's ailment and adverse family circumstances,

however, the same has not been decided as yet.

3. Looking to the limited grievance of the petitioner,

this writ petition is disposed of by directing respondent No.2

/Competent Authority to consider and decide the aforesaid

representation of the petitioner in accordance with law and as

per applicable transfer policy within a period of two weeks

from today. The decision so taken be also communicated to

the petitioner.

Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua Judge May 8, 2025 R.Atal