Bablu vs State Of H.P. And Others

Virender Singh, J

By way of the present petition, the petitioner has sought the following substantive reliefs:

“b. To direct the respondents to decide the representation dated 18-12-2023, within ‘time bound’ manner, or;

c. To transfer the petitioner to one of his choice of stations.”

The above reliefs have been sought on the ground that the petitioner has completed his normal tenure in the sub-cadre area and as per the Transfer Policy of the State Government, he is entitled to be adjusted at the place of his choice.

Learned counsel for the petitioner submits that the petitioner has already made representation dated 18. 12.2022 (Annexure P-3) to respondent No.3, for his transfer. Learned counsel further submits that the petitioner would be satisfied if directions are issued to the respondents to decide his representation in a time bound manner.

In view of the above, the writ petition is disposed of with a direction to respondent No.2 to consider and decide the aforesaid representation dated 18.12.2022 (Annexure P-3) within a period of four weeks from today.

The writ petition is disposed of in the above terms. Pending miscellaneous application(s), if any, also stands disposed of.

For compliance report, list on 20.03.2023.