High CourtsDivision Bench(2020) 07 SHI CK 0405

Rajinder Kumar vs State Of H.P. & Another

High Court Of Himachal Pradesh · Decided on 2 July 2020

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1971 Of 2020

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Judgment

5 paragraphs · 171 words

Anoop Chitkara, J

1.

The petitioner, who is working as TGT (Medical), in Government Senior Secondary School Chobia, District Chamba, H.P., w.e.f. 29.8.2016 has come up before this Court seeking his transfer from a tribal area to the stations of his choice, as per clause 16.1 of the Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides that the normal tenure of stay of posting in Most Difficult/Difficult/ Tribal/and the Hard areas shall be two winters and three summers.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with a direction to the respondent to consider the representation (Annexure P-2) of the petitioner, in the light of the transfer policy occupying the field, and pass appropriate orders, within three weeks. Pending application(s), if any, are closed.