AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 182 wordsAnoop Chitkara, J
The petitioner, who is working as Trained Graduate Teacher (Non-medical), in Government Senior Secondary School, Nauhradhar, District
Sirmaur, H.P., has come up before this Court seeking a direction to the respondents to consider his representation for his transfer from the present
place of posting in a time bound manner on the ground that his son is diabetic and there is no one to take care of his ailing and aged parents.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, the writ petition is disposed of with liberty to the petitioner to make fresh representation along with all supporting documents relating
to the ailment of his parents and son, to the first respondent, with one week from today. On receipt of such representation, the concerned respondent
shall decide the same, in accordance with law, within two weeks. Pending application(s), if any, are closed.
Copy Dasti.