Jyoti Devi vs State of H.P. and Others

Kurian Joseph, C.J.—The writ Petitioner is the Appellant. The issue pertains to the transfer. Presently, the Petitioner is working at Government Senior Secondary School, Jhungi, District Mandi. It is pointed out that there is a vacancy at Government Senior Secondary School, Jai Devi, Mandi in TGT (Medical). The Appellant may file appropriate representation before the Director within ten days from today. The Director shall consider the same, taking note also of the fact that the Appellant being a regular appointee has been replaced by a contract teacher. Needful order shall be passed within another one week. In case the post indicated above, has not been filled up so far, steps in that regard will be deferred till such time. The Petitioner will produce a copy of this judgment before the Director immediately.

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