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Judgment
5 paragraphs · 249 wordsKurian Joseph, C.J.—The Writ Petition is filed mainly with the following prayers:
i) That writ in the nature of certiorari may kindly be issued and the Office Order dated Nil, June, 2011 Annexure P-6, whereby the Petitioner has been ordered to be transferred from Govt. College Recong Peo to Govt. College, Kullu, H.P., may very kindly be quashed and set aside.
ii) That writ in the nature of mandamus may kindly be issued and the Respondents may kindly be directed to allow the Petitioner to continue to work as Lecturer-Geography at Govt. College, Recong Peo and the private Respondent No. 5 may be adjusted against the vacant post in the said college.
It appears, the transfer is effected to accommodate the 5th Respondent. But, the fact remains that it is very difficult to get people in Recong Peo. It is reported that there is a vacancy in the post of Lecturer Geography at Govt. College, Recong Peo itself. In case there is a vacancy at Govt. College, Recong Peo, the Petitioner shall be accommodated in that vacancy. If there is no such vacancy, it will be open to the Petitioner to file an appropriate representation before the 3rd Respondent, pointing out any other suitable vacancy in Recong Peo, in which case, appropriate action to retain the Petitioner in that vacancy at Recong Peo shall be taken by the 3rd Respondent within another one month.
The Writ Petition is disposed of, so also the pending application(s), if any.