Kamlesh Kumar vs State Of Himachal Pradesh & Ors

Jiya Lal Bhardwaj, J

Notice. Mr. Vishal Panwar, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

In view of the controversy involved in the petition, no reply is intended to be called from the respondents.

The grievance of the petitioner in the writ petition is that in pursuance of order dated 21.10.2014, he was appointed as Trained Graduate Teacher (TGT) Medical, on contract basis and posted as such at Government Senior Secondary School Kolang, District Lahaul & Spiti, H.P., which is a tribal area and despite completion of 11 years, he is not being transferred to the station of his choice.

Vide Office Order dated 14th June, 2018, services of the petitioner were regularized and in compliance of the said order, he joined his duties in the same School on 15th June, 2018.

The petitioner was transferred, vide Office Order dated 23rd November, 2019, from Government Senior Secondary School Kolang to Government Senior Secondary School, Madgram, where he joined on 25th November, 2019.

The petitioner has served in the tribal area for more than 11 years and he has made representations to respondent No. 2, vide Annexure P­1 dated 13th August, 2025; Annexure P­2 dated 14th November, 2025 and Annexure P­3 dated 26th December, 2025, respectively. The Principal of the School has forwarded the application for transfer of the petitioner to Deputy Director of School Education vide letter dated 26th December, 2025.

As per the petitioner till date, no decision has been taken on the said representation made by him.

Keeping in view the transfer policy in as much as the fact that the petitioner has served for more than 11 years in the tribal areas, he is to be transferred to one of the stations of his choice, which he has mentioned in last representation dated 26th December, 2025 i.e. GHS Neoli, District Kullu, H.P.; GSSS Bagan, District Kullu, H.P.; and GSSS Katrain, District Kullu, H.P., where the post of TGT (Medical) is lying vacant.

Since the petitioner has already completed 11 years in the tribal areas, respondents/competent authority is directed to decide the representation dated 26.12.2025, made by the petitioner and consider his request to post him at either of the three places, where the post is lying vacant.

Let needful be done by the competent authority within four weeks from the date of receipt of copy of this order.

The petition is accordingly disposed of.

Pending applications, if any, also stand disposed of accordingly.