AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 195 wordsAnoop Chitkara, J
The petitioner, who is working as Principal, in Government Senior Secondary School, Bajrolipul, District Shimla, H.P., has come up before this
Court seeking his transfer from the present place of posting to the nearby place at his native village on the ground that clause 5.5 of the
Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, provides that an employee, who has less
than two years to retire, should be posted in the convenient places/ stations. In this regard, the petitioner has already made a representation, Annexure
P-1, which is still pending before the concerned authority.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts 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.
Given clause 5.5 of the Comprehensive Guiding Principles-2013, we dispose of this writ petition with a direction to the respondents to decide the
representation of the petitioner, Annexure P-1, in the light of the transfer policy, within two weeks from today. Pending application(s), if any, are
closed.
Copy Dasti.