High CourtsSingle Bench

Arun Kumar vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · Decided on 15 February 2022 · Citation: (2022) 02 SHI CK 0038

HON’BLE JUDGES
Vivek Singh Thakur, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 727 Of 2022
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Judgment

17 paragraphs · 337 words

Vivek Singh Thakur, J

Notice. Ms. Ritta Goswami, learned Additional Advocate General appears and waives service of notice on behalf of the respondent-State.

Petitioner, a resident of District Hamirpur, is serving as a Principal in District Sirmaur. He has filed the present petition claiming that in terms of

Transfer Policy and in view of his health, he is entitled to be considered for posting at the place of his choice or other nearby places as submitted by

him through representation dated 31.1.2022 (Annexure P-2).

At this stage, learned counsel for the petitioner submits that petitioner would be contended in case present petition is disposed of directing the

respondent to consider the representation of the petitioner within a time bound period for his posting at one of the stations of his choice mentioned in

the representation keeping in view the submissions made in the representation as present incumbents on these posts are going to retire on 28.2.2022.

In view of the submission made by the learned counsel for the petitioner, present petition is disposed of with a direction to the respondent to consider

the representation of the petitioner on or before 28.2.2022 in terms of Transfer Policy in accordance with law after giving opportunity of hearing if

desired so. In case request of the petitioner is rejected the respondent shall pass a speaking reasoned order. In case of passing of any adverse order,

the petitioner is at liberty to avail appropriate remedy for redressal of his grievance against the said order. It is also made clear that no posting order

shall be made against the stations mentioned in the representation before a decision is taken on the representation made by the petitioner as these

posts are also likely to fall vacant on 28.2.2022.

The petitioner is permitted to produce copy of order downloaded from the High Court website and the concerned authority/Court shall not insist for

certified copy of the order, however, may verify the order from the High Court website or otherwise.

Dasti copy on usual terms.