Surinder Paul vs State Of H.P. & Ors
2025 Latest Caselaw 8641 HP

Himachal Pradesh High Court

Surinder Paul vs State Of H.P. & Ors on 8 September, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.14544 of 2025 Decided on: 08.09. 2025 _________________________________________________________________

.

    Surinder Paul                                                         ....Petitioner





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

_________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Bhupinder Thakur, 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 Lecturer

(Physics) (S.N) at GSSS Thaltukhod, Drang-I, District Mandi,

H.P., stated to be a sub-cadre area. His case is that, on

completion of normal tenure of service at the present place,

he preferred a representation on 29.07.2025 (Annexure P-1)

to respondent No.2, seeking his transfer to a station of choice

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

in accordance with the transfer policy. Grievance of the

petitioner is that the aforesaid representation has not been

decided by the respondents till date.

.

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 notification/policy within a period

of four weeks from today.

r The decision so taken be also

communicated to the petitioner.

Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua Judge

September 8, 2025 R.Atal