Chamel Singh vs State Of H.P And Others

Sandeep Sharma, J

Being aggrieved and dissatisfied with the issuance of Office Order dated 10.4.2021, whereby the petitioner has been ordered to be transferred from the Office of BEEO Paonta-Sahib, Distt. Sirmour to GSSS Timbi, Distt. Sirmour, the petitioner has filed the instant petition on the ground that since he has already served in hard area in past, he cannot be again transferred to a hard area.

Though having taken note of the fact that the petitioner has completed his normal tenure of posting at Paonta Sahib, there appears to be no justification to accept the prayer made in the present petition, however, having taken note of the fact that the petitioner has already served in hard area and he is being again posted in hard area, this Court deems it fit to dispose of the present petition with a liberty to the petitioner to file a representation to the competent authority within a week, requesting therein to post him at a station of his choice or where post is lying vacant. Ordered accordingly. Representation, if any, filed by the petitioner within the stipulated time, shall be decided by the respondents/competent authority expeditiously and preferably within a period three weeks. Needless to say, opportunity of hearing shall be afforded to the petitioner and a speaking order shall be passed by the respondents. Till a decision is not made on the representation made by the petitioner by the competent authority, Annexure P-1 shall not be given effect qua the petitioner. Liberty is also reserved to the petitioner to file appropriate proceedings before appropriate Forum, if he still remains aggrieved.

All pending applications stand disposed of accordingly.

Copy dasti.