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Judgment
Tarlok Singh Chauhan, J
The instant writ petition has been filed for the grant of following substantive relief:
“that the respondents may kindly be directed to adjust the petitioner in Govt. Sr. Sec. School Sarah, District Kangra, which is likely to fall vacant
due to retirement of Principal by issuing a writ of mandamusâ€
2 It would be noticed that the entire thrust of the petitioner seeking transfer is based on personal hardship(s).
3 It is more than settled that the courts are extremely slow in directly interfering in the personal hardship cases. The clear implication of the almost
consistent directions given in the cases is that the transferee could make a representation to the competent authority. Reference in this regard can
conveniently be made to the judgment of the Hon'ble Supreme Court in Rajendra Roy vs Union Of India and anr. (1993) 1 SCC 148.
4 Consequently, the instant petition is disposed of with a direction to the respondentsÂState to treat the instant petition as representation on behalf of
the petitioner; and consider and decide the same within a period of two weeks. Pending application(s), if any, also stands disposed of.
For compliance, list on 7.9.2021.
Copy dasti.