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Devender Kumar vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 9 February 2026 · Citation: (2026) 02 SHI CK 1649

HON’BLE JUDGES
Romesh Verma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1769 Of 2026
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Judgment

8 paragraphs · 329 words

Romesh Verma, J

1.

The present petition has been filed seeking mainly the following reliefs:

“ i) That respondent authorities may kindly directed to consider and decided the representation Annexure P-3 in time bound manner in interest of justice.

ii) That the respondents may be directed to place the petitioner at some convenient place mentioned in the representation keeping in view of the couple case and ailing dependent sister. ”

2.

It is submitted by Ms. Nandita, learned counsel for the petitioner that the petitioner has served substantially in the hard area and now on his promotion as Tehsildar, he has again been transferred, vide Annexure P-1 dated 02.02.2026 and posted at Tehsil Nichar, at Bhawanagar, District Kinnaur, H.P. It is vehemently argued by learned counsel for the petitioner that since petitioner had already served in the hard area, therefore, the order impugned as passed by the respondents is illegal in the eyes of law. She further submits that in order to redress his grievances the petitioner had made a representation vide Annexure P-3 and he shall be satisfied in case respondents are directed to consider the representation of the petitioner and take sympathetic view while deciding the representation. She further submits that respondents may be directed to decide the representation of the petitioner Annexure P-3 dated 03.02.2026 within a time bound manner.

3.

Accordingly, respondents are directed to consider and decide the representation of the petitioner dated 03.02.2026 (Annexure P-3) expeditiously, preferably within a period of 10 days from today. It is further directed that the petitioner shall not be compelled to join the new place of posting till a decision is taken by the respondents/ authorities, on his representation.

4.

Since the case of the petitioner is a couple case, as submitted by learned counsel for the petitioner, therefore, this fact shall also be considered while deciding the representation.

5.

In view of the aforesaid, present petition is disposed of, so also, pending miscellaneous application(s), if any.