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Judgment
8 paragraphs · 225 wordsJiya Lal Bhardwaj, J
Notice. Mr. Sidharth Jalta, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents.
By way of present writ petition, the petitioner, who is working as Principal (College Cadre), Government College, Kaffota, District Sirmaur, HP, seeks his transfer to Government College Barotiwala, District Solan, HP, Government College Nalagarh, District Solan, HP, where the vacancy has occurred on 01.01.2026 by way of making representation Annexure P-8.
Though the writ petition filed by the petitioner is not maintainable. However, keeping in view the disability of his daughter as is evident from a perusal of Annexure P-1, which is to the extent of 75%, this Court has entertained the petition as a special case.
The petitioner has stated in the petition that his daughter is specially abled child, who requires special care and attention of the petitioner.
Keeping in view the fact that the petitioner has already made a representation vide Annexure P-8, respondent No.1 is directed to decide the same as a special case and if possible post him in any of the Colleges, which are nearby to Chandigarh.
Let the needful be done within two weeks from the date of receipt of copy of this order.
The petition is accordingly disposed of. All pending applications, if any, stand disposed of.