Chaman Lal vs State Of H.P. And Others

Jyotsna Rewal Dua, J

Notice confined to respondents No.1 to 3, which is waived by Mr. Y.P.S. Dhaulta, learned Additional Advocate General.

Heard.

Petitioner has moved this writ petition against the notification dated 31.07.2023 (Annexure P-1) to the extent it transfers him from the office of Deputy Director of Education (Inspection Wing), Bilaspur to GSSS Sai Charog, District Solan, vice Sh. Raj Kumar (respondent No.4).

Contention of learned counsel for the petitioner is that the petitioner is serving as Principal (School Cadre) and has just completed one year and one month at the present place of posting at Bilaspur. He is also due to retire on 31.03.2025 and has only one year and eight months left for his superannuation. Learned counsel submitted that Sh. Raj Kumar (respondent No.4), who is being brought in place of the petitioner, has already joined at the transferred station.

Learned counsel further submitted that in view of petitioner’s impending retirement, the petitioner would be content in case he is permitted to make a representation to respondent No.1/competent authority and directions are issued to decide the same within a fixed time schedule.

In view of the above submissions, this writ petition is disposed of by permitting the petitioner to make a representation to respondent No.1/competent authority within a week from today, which shall be considered and decided by respondent No.1/competent authority in accordance with law and applicable policy, within a period of one week thereafter. The decision so arrived at shall also be communicated to the petitioner. Till such time, the petitioner shall not be compelled to join at the transferred station.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.