High CourtsDivision Bench

Gourav vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 9 July 2020 · Citation: (2020) 07 SHI CK 0296

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2254 Of 2020
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Judgment

5 paragraphs · 173 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Pharmacist at Government Primary Health Centre, Giaboung, Tehsil Pooh District Kinnaur, H.P., w.e.f. 15.02.2017 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 Vaidya, learned Senior Additional Advocate General 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 a direction to the respondents to consider the representation (Annexures P-2 & P-3), in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Pending application(s), if any, are closed.