Dev Dutt Pathania vs State Of Himachal Pradesh Through Principal Secretary (Education) To The Govt. Of Himachal Pradesh And Others

Sabina, J

The petitioner has filed the instant petition under Article 226 of the Constitution of India, seeking following reliefs:-

"A). That a writ in the nature of mandamus may kindly be issued directing the respondents to consider and decide the representation dated 26.10.2021 forwarded on 18.11.2021 (Annexure P-5, Colly.), in view of the fact that the petitioner has joined on 04.09.2018 (Annexure P-1), in the hard area of Distt. Chamba at GMS Kalounse u/s GSSS Batot, as TGT (NM) and has completed his normal tenure, in the interest of law and justice.

B). That the respondents may be directed to transfer the petitioner against any one of the station of his choice as mentioned in the representations, which reads as under:-

i) GSSS Jassur, Block Nurpur, Distt. Kangra, H.P.

ii) GMS Thor u/c GSSS Jassur, Block Nurpur, District Kangra, H.P.

iii) GSSS (B) Gangath, Distt. Kangra, H.P.

vii) GMS Balkhora u/c GSSS Baranda, Distt. Kangra, H.P.

V) GSSS Parachhore, Block Chowari, Distt. Chamba, H.P., in the interest of law and justice."

Learned counsel appearing for the petitioner has submitted that the petitioner had joined as TGT (Non-medical) with the respondent department in August, 2018. The petitioner has completed his normal tenure in a hard/difficult area. The petitioner has moved a representation, Annexure P-5 to respondent No.2 through proper channel for his transfer to a soft area. However, no action has been taken on the said representation so far.

Accordingly, we deem it fit and appropriate to dispose of the instant writ petition with a direction to respondent No.2, to decide, in accordance with law, the representation, Annexure P-5, moved by the petitioner within two weeks from the receipt of the copy of this order.

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