Chaman Lal vs State Of Himachal Pradesh & Others

Anoop Chitkara, J

The petitioner, who is working as JBT in Government Primary School, Phangwar, Education Block Bagsaid, Distt. Mandi, HP, w.e.f. 21.8.2017 has come up before this Court seeking his transfer from a Hard/Difficult area to one of 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/Hard areas shall be two winters and three summers. In this regard the petitioner has filed representation dated 31.8.2020 (Annexure P-2), which is still pending before the authorities concerned.

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 liberty to the petitioner to make a fresh representation to the first respondent/authorities concerned, within two weeks, in accordance with the transfer policy. On receipt of such representation, the said respondent shall consider the same, in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Pending application(s), if any, are closed.

Copy Dasti.