Decided On : 12.02.2026 vs State Of H.P. & Others
2026 Latest Caselaw 819 HP

Himachal Pradesh High Court

Decided On : 12.02.2026 vs State Of H.P. & Others on 12 February, 2026

                                                                                  2026:HHC:3481




    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                                                        CWP No. 1826 of 2026
                                                        Decided on : 12.02.2026
    _______________________________________________________




                                                                          .
    Jeevan Kumar                                ...Petitioner





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





    ________________________________________________________
    Coram
    Hon'ble Mr. Justice Romesh Verma, Vacation Judge.




                                                of
    Whether approved for reporting? 1


    For the petitioner:
                      rt                    Mr. Sanjeev Kumar Suri, Advocate.

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

                                            General.


    Romesh Verma, Judge (Oral)

The petitioner has approached this Court for the

following main relief:

"That the respondents may kindly be directed to

consider the representations i.e. Annexure P-2, P-3 & P-4 of the petitioner within time bound manner and transferred the petitioner against

the available vacancy of TGT(NM) i.e. (1) GSSS Jawer (2) GHS Kuthera Kherla, District Una, (3) GMS Amro u/c GSSS Ambehra, GSSS Nagalkalan, (4) PM Shree GSSS Amb, (5) GMS Chougath Sanhal, u/c GSSS Proiankalan (6) GMS Nagarwala u/c GSSS Jadla Education Block Gagret-I District Una, H.P., in the interest of justice and fair play"

2. During the course of the arguments, the learned

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

counsel for the petitioner submits that he shall be satisfied in case

his representation dated 15.11.2025 (Annexure P-4) addressed to

the Director Elementary Education Officer Lalpani, Shimla, is

.

directed to be decided by the respondents-State.

3. Consequently, the respondents are directed to decide

the representation as filed by the petitioner positively within a

of period of three weeks from today. Before passing any order, the

petitioner shall be personally heard in the matter and thereafter

the order, if any, shall be passed and same shall be communicated rt to him.

4. Needless to say, that this Court has not expressed

anything on the merits of the case and the respondents are at

liberty to take decision in accordance with law.

5. Accordingly, the petition stands disposed of, so

also the pending application, if any.

    12th February, 2026                                ( Romesh Verma )
              (Kiran)                                    Vacation Judge