Rakesh Kumar vs State Of H.P. & Anr
2026 Latest Caselaw 82 HP

Himachal Pradesh High Court

Rakesh Kumar vs State Of H.P. & Anr on 2 January, 2026

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

         IN THE HIGH COURT OF HIMACHAL PRADESH,
                        SHIMLA

                                                   CWP No. 50/2026
                                                   Decided on: 02.01.2026




                                                                        .

     Rakesh Kumar                                                   ...Petitioner

                                   Versus





    State of H.P. & Anr.                  ....Respondents.
    ........................................................................................
    Coram




                                            of
    Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting? 1

    For the petitioner:
                   rt                      Ms. Afreen Kaushal, Advocate.

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

    Jyotsna Rewal Dua, J

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

General, accepts notice on behalf of the respondents.

2. Petitioner is serving as Trained Graduate Teacher

(Arts) at Government Senior Secondary School Gehra, District

Chamba, H.P. stated to be a difficult area. His case is that on

completion of much more than requisite tenure at the aforesaid

station and faced with adverse family circumstances, he preferred a

representation on 17.10.2025 (Annexure P-2) to respondent

No.2/competent authority seeking transfer to a place of his

1Whether reporters of the local papers may be allowed to see the judgment? yes

preference, but the said representation has not been considered and

decided 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, within a period of four weeks from

today. The order so passed be also communicated to the petitioner.

of Pending miscellaneous application(s), if any, shall also stand

disposed of.

rt

Jyotsna Rewal Dua Judge 2nd January, 2026(rohit)