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
11 paragraphs · 201 wordsAnoop Chitkara, J
The petitioner, who is working as a TGT (Arts) Government Middle School, Dharman u/c Government Senior Secondary School, Multhan, District
Kangra, H.P., has come up before this Court seeking his transfer from a hard/difficult area to the stations of his choice, as per clause 16.1 of the
Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides that the normal tenure of
stay of posting in Most Difficult/Difficult/ Tribal/and the Hard areas shall be two winters and three summers.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives 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, this petition is disposed of with a direction to the second respondent to decide the representation, dated 2.8.2020, Annexure P-4, in
the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Till then, the post of TGT (Arts), going to fall vacant
on 31.8.2020, in Government High School, Boungta, Tehsil Dehra, District Kangra, H.P., shall not be filled-up. Pending application(s), if any, are
closed.