High CourtsDivision Bench(2020) 12 SHI CK 0134

Bhupinder Singh vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · Decided on 21 December 2020

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 6022 Of 2020

AI Structured Summary

Not yet generated for this judgment

Judgment

11 paragraphs · 187 words

Tarlok Singh Chauhan, J

1.

The petitioner is serving as TGT (Medical) in the tribal area at GSSS Tharot, District Lahual & Spiti, ever since his appointment on contract basis

on 29.09.2017. Thus, in terms of the transfer policy, he is entitled to be considered for transfer to a soft station on completion of three years of

service.

2.

It appears that in the representation dated 15.09.2020, made by the petitioner, he had given only two stations of his choice. However, in the petition,

he has mentioned five stations in para-9, but the same only pertain to District Kullu.

3.

In this view of the matter, we dispose of the present petition by directing the petitioner to make a fresh representation, clearly specifying therein five

stations of his choice, out of which, one should essentially be outside his home district. In case the representation is made within five days from today,

the respondents shall consider and decide the same and issue consequential orders of transfer within a period of two weeks thereafter. Pending

application(s), if any, also stand disposed of.

For compliance, to come up on 07.01.2021.