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Jatinder vs State Of H.P. And Anr

High Court Of Himachal Pradesh · Decided on 2 January 2023 · Citation: (2023) 01 SHI CK 0008

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Virender Singh, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 9067 Of 2022
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Judgment

11 paragraphs · 224 words

Tarlok Singh Chauhan, J

1.

Notice. Mr. J. S. Guleria, learned Dy.A.G. appears and waives service of notice on behalf of the respondents.

2 The instant petition has been filed for grant of the following substantive relief:

“that respondents may kindly be directed to transfer the petitioner from present place of posting to some place of choice mentioned in para 5 (supra) without any condition of substitute.”

3 Admittedly, the petitioner has completed his normal tenure of service in the difficult/sub cadre area having been posted there continuously w.e.f. 12.3.2019. Therefore, in terms of comprehensive guiding principles-2013, he is entitled to be posted at one of the stations of his choice, which are enumerated as under:

a) GSSS Majehra, Tehsil Jaisinghpur, District Kangra.

b) GSSS Banuri, District Palampur, District Kangra.

c) GMS Barmat u/c GSSS Banuri, Tehsil Palampur, District Kangra.

d) GHS Panther u/c GSSS Rajpur, Tehsil Palampur, District Kangra.

e) GHS Tanda, uc/ GSSS Rajpur, Tehsil Palampur, District Kangra, H.P.

4 Accordingly, the instant writ petition is disposed of with a direction to the respondents to consider, decide and thereafter issue consequential order of transfer of the petitioner to one of the aforesaid stations, within a period of four weeks, without insisting upon joining of the substitute. Pending application(s), if any, also stands disposed of. Pending application(s), if any, also stands disposed of.