Kashmi Chand vs State of H.P. and Another

Kurian Joseph, C.J.—The Petitioner is aggrieved by Annexure P-1, order of transfer. No doubt, he has completed around 6 years in that station. But it is a tribal area and according to the Petitioner there are not many people willing to go to tribal area. He is working as Class-IV employee. It is pointed out that he has his aged mother with him and he has to look after her. In all the transfers, we find that people are aggrieved when they are transferred to a tribal area. Here, we find a person interested in continuing in tribal area. Therefore, we are of the view that the matter requires consideration by the first Respondent in terms of the submissions made above.

The Petitioner may file appropriate representation before the first Respondent within a period of one week from today, in which case, the first Respondent will pass appropriate orders taking note also of the fact that the Petitioner is only a Class-IV employee, within another two weeks. Subject to the Petitioner filing appropriate representation as above, within one week from today, in case, the Petitioner has not been relieved as on today, further proceedings in that regard will be deferred, till orders are passed as above, by the first Respondent. The Petitioner will immediately produce a copy of this judgment alongwith with a copy of the Writ Petition before the first Respondent.

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