High CourtsDivision Bench

Dinesh Kumar vs H.R.T.C. & Another

High Court Of Himachal Pradesh · Decided on 9 July 2020 · Citation: (2020) 07 SHI CK 0282

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2256 Of 2020

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Judgment

5 paragraphs · 214 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Conductor in HRTC Depot Keylong since June 2011 has come up before this Court seeking his transfer from a Hard area to the stations of his choice, as per clause 16.1 of the Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides that the normal tenure of stay of posting in Most Difficult/Difficult/ Tribal/and the Hard areas shall be two winters and three summers.

2.

Notice. Mr. Ajay Chauhan, Advocate appears and waives service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent mentioning therein the five stations of his choice, within one week, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. The petitioner is at liberty to approach this Court again, in case he still feels aggrieved and dissatisfied from the outcome of the representation. Pending application(s), if any, are closed.