Decided On : 02.02.2026 vs State Of Hp And Another
2026 Latest Caselaw 552 HP

Himachal Pradesh High Court

Decided On : 02.02.2026 vs State Of Hp And Another on 2 February, 2026

                                                                                  2026:HHC:3432



        IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                        CWP No. 1586 of 2026
                                                        Decided on : 02.02.2026




                                                                          .
    ____________________________________________________________





    Chaman Lal                                       ...Petitioner

                                               Versus





    State of HP and another                       ...Respondents
    _____________________________________________________________
    Coram




                                                of
    Hon'ble Mr. Justice Jiya Lal Bhardwaj, Vacation Judge

    Whether approved for reporting? 1
                      rt
    For the petitioner:                     Mr. Prashant Sharma, Advocate
                                            vice Mr. Tarun Sharma, Advocate

                                            for the petitioner.

    For the respondents:                    Mr.    Sidharth   Jalta,  Deputy
                                            Advocate General, for respondent-


                                            State.

    Jiya Lal Bhardwaj, Judge (Oral)

In view of the order proposed to be passed in

the present writ petition no reply is intended to be called

for from the respondents.

2. The petitioner by way of this writ petition, has

prayed that the petitioner may be directed to be

transferred from his place of posting i.e. Government

Senior Secondary School, Somnachani, Seraj-II, Patwar

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

2026:HHC:3432

Circle Somgad, District Mandi, H.P.; where he is serving

since 05.09.2017.

3. As per the transfer policy, a person who has

.

served in tribal/hard/difficult areas and also remote/rural

areas for two winters and three summers is entitled to be

adjusted at one stations of his choice.

4. Apparently, the petitioner has filed the present

of petition mentioning that he is serving at Government

Senior Secondary School, Somnachani, Seraj-II, Patwar rt Circle Somgad, District Mandi, H.P.,since 5th September

2017. Further, his case has been forwarded to the Deputy

Director (Elementary Education), Government of Himachal

Pradesh, Shimla, H.P. by the concerned Principal of the

School vide communication dated 27.11.2025. Since the

petitioner has completed his normal tenure at

Government Senior Secondary School, Somnachani, Seraj-

II, Patwar Circle Somgad, District Mandi, H.P., which is a

difficult area, as is evident from Annexure P-2 the

respondents are directed to decide the representation

made by the petitioner (Annexure P-2) within a period of

four weeks from today on receipt of this order.

3. In view of the above, the present petition is

2026:HHC:3432

disposed of. Pending applications, if any, also stand

disposed of.

.

    02nd February, 2026          ( Jiya Lal Bhardwaj )
           (Vriti)               Vacation Judge





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