High CourtsDivision Bench

Jang Bahadur vs The State of H.P.

High Court Of Himachal Pradesh · Decided on 21 December 2011 · Citation: (2011) 12 SHI CK 0042

HON’BLE JUDGES
Kurian Joseph, C.J · Rajiv Sharma, J
CASE NUMBER
CWP No. 11336 of 2011-D
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Judgment

3 paragraphs · 148 words

Justice Kurian Joseph, C.J.—Petitioner has been working in hard and difficult area, in Government High School Chobia, Tehsil Bharmour, District Chamba and he has completed more than 5 years in that area. It is pointed out that there are vacancies available at Govt. Sr. Sec. School Nauli, Tehsil Joginder Nagar, District Mandi, Govt. Senior Secondary School Forestgang, Tehsil Dharamshala, District Kangra, Govt. Senior Secondary School, Rajol, Tehsil Shahpur, District Kangra and Government Senior Secondary School, Baudhiri, Tehsil Palampur, District Kangra.

2.

There shall be a direction to the 2nd respondent to preferentially consider the case of the petitioner for transfer to Government Senior Secondary School, Nauli, in case there is an open vacancy as on today and only after considering the case of the petitioner, the post will be filled up.

3.

With these observations, the present petition is disposed of, so also the pending application(s), if any.