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Ashok Kumar vs State Of Himachal Pradesh & Others

High Court Of Himachal Pradesh · Decided on 15 June 2020 · Citation: (2020) 06 SHI CK 0285

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1770 Of 2020
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Judgment

5 paragraphs · 180 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Trained Graduate Teacher (Arts), in Government Senior Secondary School, Bhagwara, District Hamirpur, H.P., and is under transfer to Government Senior Secondary School, Chowk, District Mandi, H.P., has come up before this Court seeking cancellation of impugned order of transfer Annexure P-1, due to adverse family circumstances.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3.

3.

Learned counsel for the petitioner submits that this petition can be disposed of by issuing a direction to the respondent-State to consider the representation (Annexure P-2) of the petitioner for cancellation of his transfer.

4.

Given the factual matrix of the case, this petition is disposed of with a direction to the respondent-State 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 from today. Till then the impugned order of transfer Annexure P-1, shall remain stayed. Pending application(s), if any, are closed.