High CourtsDivision Bench(2021) 06 SHI CK 0114

Desh Raj vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 24 June 2021

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3475 Of 2021

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Judgment

12 paragraphs · 182 words

Anoop Chitkara, J

1.

The petitioner, who is working as TGT (Non Medical) in GMS Bhadela, u/c GSSS Mangli District Chamba, which is a sub cadre area, has been

transferred to GMS Kawar, u/c GSSS Kawar, District Shimla, which is also a hard/difficult area, has come up before this Court, seeking quashing of

transfer dated 17.06.2021, Annexure P-1.

2.

Notice. Mr. Nand Lal Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

3.

The nature of order, we propose to pass in the present petition, requires no response.

4.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the respondents/ competent authority within a week

from today. On receipt of such representation, the said respondents/ competent authority shall decide the same in the light of the transfer policy

occupying the field, within two weeks thereafter. Subject to the filing of representation within one week, till decision of the same, transfer order dated

17.06.2021, Annexure P-1, shall remain stayed.

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

Copy dasti.