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Judgment
Sandeep Sharma, J
Mr. Sudhir Bhatnagar, learned Additional Advocate General, has placed on record communication dated 28.6.2021, issued under the signature of
Director, Elementary Education, Himachal Pradesh, perusal whereof, reveals that petitioner has been working at Government Primary School,
Ladhagi, Education Block, Anni, for the last 14 years and as such, this Court sees no reason to interfere in the impugned transfer order dated
22.6.2021 (Annexure P-1), whereby petitioner has been ordered to be transferred from GPS Ladhagi, Anni to GPS Pokhari.
Though grouse of the petitioner is that he has been ordered to be transferred from the present place of posting on the basis of D.O. note issued by
the Public Representative, but since he has already completed normal tenure at GPS Ladhagi, prayer made in the instant petition cannot be accepted.
Consequently in view of the above, present petition is disposed of reserving liberty to the petitioner to file representation before the competent
authority, praying therein either for cancellation of his transfer or adjustment at any station of his convenience, within two weeks. Ordered
accordingly. On receipt of aforesaid representation within the time stipulated by this court, respondent authority shall decide the same expeditiously,
preferably within a period of four weeks, after affording opportunity of hearing to the petitioner. Liberty is reserved to the petitioner to approach
appropriate court of law, if he still remains aggrieved. Till the time, representation, if any, filed by the petitioner is decided by the competent authority,
he shall not be compelled to join at the transferred station and he would be at liberty to avail leave of kind due. Interim order, if any, stands vacated.
All pending applications stand disposed of accordingly.
Copy dasti.