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Judgment
16 paragraphs · 274 wordsTarlok Singh Chauhan, J
Record produced by the respondents have been perused.
It appears that the petitioner’s first posting as TGT (NM) was at Govt. Middle School, Sarahan, under complex GSSS, Tebban, District Mandi.
However, instead of joining there, she procured a D.O. Note for her adjustment at Govt. Middle School, Koon Tungal, u/c GSSS Kot Tungal, District
Mandi.
Not only this, another D.O. Note was thereafter obtained by the petitioner seeking transfer of respondent No.6 to Olwa, which led to his transfer.
The respondent No.6 then filed a petition before this Court being CWP No. 498 of 2020 which was disposed of with the following directions:
“In view of the above grounds, we deem it appropriate to dispose of the writ petition with a direction to the petitioner to make a comprehensive
representation before the respondent/competent authority within two weeks from today highlighting therein his grievance, which shall be appropriately
considered and decided by the respondents in terms of the transfer policy and in accordance with law, within two weeks, thereafter. Till the time the
decision is taken, the impugned order dated 21.01.2020 (Annexure PÂ1) shall remain stayed qua the petitioner. Pending miscellaneous application(s),
if any, shall also disposed of.â€
The respondents after taking into consideration the records of the case have rightly cancelled the transfer of respondent No.6 to Olwa. To say the
least, the conduct of the petitioner has been totally unfair.
Moreover, the petitioner has also not approached this Court with clean hands and is, therefore, not entitled to any relief.
Consequently, the present petition is dismissed, so also the pending application(s), if any.