Abhishek Varesh vs State Of HP And Others

Tarlok Singh Chauhan, J

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

The instant petition has been filed for grant of the following substantive reliefs:-

a) Issue a writ in nature of mandamus directing the respondent to relieve the petitioner forthwith pursuant to transfer orders dated 20.09.2022 issued by respondent No. 2;

b) Issue a writ in nature of mandamus further directing the respondent No. 3 to relieve the petitioner from present place of posting i.e. GPS Rawa, Education Block Dharamshala, District kangra, H.P. forthwith pursuant to orders dated 20.09.2022 Annexure P-1 issued by respondent No. 2 without insisting of joining of substitute.

Learned counsel for the petitioner, on instructions, states that the station to which the petitioner had been transferred now stands filled up, therefore, he may be permitted to give fresh option of two stations i.e. (i) GPS Upper Maned (Education Block, Dharamshala); (ii) GPS Lanjhani (Education BlocK, Dharmashala), to which he can be posted, as the same are lying vacant. The prayer appears to be genuine.

Accordingly, the petition is disposed of with a direction to the respondents to consider the case of the petitioner for posting him at (i) GPS Upper Maned (Education Block, Dharamshala); (ii) GPS Lanjhani (Education Block, Dharmashala), if these two stations are vacant, as alleged. Needful be done within two weeks.

The petition stands disposed of in the aforesaid terms, so also pending applications, if any.

For compliance to come up on 10.11.2022.