Kuldeep Singh vs State Of Himachal Pradesh & Others
2026 Latest Caselaw 628 HP

Himachal Pradesh High Court

Kuldeep Singh vs State Of Himachal Pradesh & Others on 4 February, 2026

( 2026:HHC:3442 )

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 1626 of 2026

.

                                                           Decided on : 04.02.2026





    Kuldeep Singh                                                           ...Petitioner





                                             Versus

    State of Himachal Pradesh & Others                                     ...Respondents




                                                   of
    Coram

The Hon'ble Mr. Justice Jiya Lal Bhardwaj, Vacation Judge. Whether approved for reporting?1 rt For the petitioner : Mr.Lalit Kumar Sehgal, Advocate.

For the respondents : Mr. Sidharth Jalta, Deputy Advocates General.

Jiya Lal Bhardwaj, Vacation Judge (Oral)

Notice. Mr. Sidharth Jalta, learned Deputy Advocate

General appears and waives service of notice on behalf of the

respondents.

2. By way of present writ petition, the petitioner, who

is working as Principal (College Cadre), Government College,

Kaffota, District Sirmaur, HP, seeks his transfer to Government

College Barotiwala, District Solan, HP, Government College

Whether Reporters of local papers may be allowed to see the judgment? Yes.

2 ( 2026:HHC:3442 )

Nalagarh, District Solan, HP, where the vacancy has occurred

on 01.01.2026 by way of making representation Annexure P-8.

.

3. Though the writ petition filed by the petitioner is not

maintainable. However, keeping in view the disability of his

daughter as is evident from a perusal of Annexure P-1, which is

to the extent of 75%, this Court has entertained the petition as

of a special case.

4. The petitioner has stated in the petition that his rt daughter is specially abled child, who requires special care and

attention of the petitioner.

5. Keeping in view the fact that the petitioner has

already made a representation vide Annexure P-8, respondent

No.1 is directed to decide the same as a special case and if

possible post him in any of the Colleges, which are nearby to

Chandigarh.

6. Let the needful be done within two weeks from the

date of receipt of copy of this order.

7. The petition is accordingly disposed of. All pending

applications, if any, stand disposed of.

( Jiya Lal Bhardwaj ) February 04, 2026( Ritu ) Vacation Judge