Jagat Ram vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioner approached this Court with certain grievances regarding his transfer from Government Primary School, Kot to Government primary School Churagi. According to the Petitioner, he had not completed at least two years in the present station. According to the private Respondent, he had worked in the hard and difficult area for around 13 years and thereafter only, he was brought to Churagi only in the month of June, 2010 and thereafter he was on census duty. On completion of his census duty, the private Respondent has been shifted from Churagi in the place of Petitioner at Kot.

Having regard to the various submissions made by the respective counsel, we are of the view that it is only just and proper that the parties are permitted to continue at the respective stations during the current academic year. Therefore, the Writ Petition is disposed of as follows:

The Petitioner shall be permitted to continue at Kot till the end of this academic year and the private Respondent will continue at Churagi till the end of this academic year. Before the beginning of the next academic year, the private Respondent shall be accommodated at Kot and the Petitioner shall be accommodated in any of the nearby vacancies.

The writ petition is disposed of, so also the pending application(s), if any.