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Hans Raj vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 9 November 2020 · Citation: (2020) 11 SHI CK 0086

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 5130 Of 2020
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Judgment

5 paragraphs · 186 words

Anoop Chitkara, J

1.

The petitioner, who is working as Lecturer Chemistry, in Government Senior Secondary School, Patta, District Hamirpur, H.P. and is under transfer to Government Senior Secondary School Sanghol, District Kangra, H.P., has come up before this Court seeking cancellation of the impugned order dated 03.11.2020, Annexure P-1.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts 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 respondent/ authorities concerned, within one week from today, in the light of the transfer policy. On receipt of such representation, the respondent/authorities shall decide the same, in the light of the transfer policy occupying the field, within two weeks, leaving all contentions/issues open. Subject to filing of representation within the time-frame mentioned above and in case the petitioner is not relieved as yet, the impugned order dated 3.11.2020, Annexure P-1, shall remain stayed. Pending application(s), if any, are closed.