Kuldip Singh vs State Of Himachal Pradesh And Others

Tarlok Singh Chauhan, J

The instant petition has been filed for the grant of following reliefs:-

i) That the respondents may kindly be directed to consider the case of the petitioner for his transfer near to his native place, keeping in view the ailment of the son of the petitioner.

ii) That the respondent No. 2 may kindly be directed to decide the representation of the petitioner dated 28.09.2021, Annexure P-4 within a time bound manner.

It would be noticed that the only ground on which the petitioner seeking his transfer from the present place of posting is that his son is suffering from Autism (mild) i.e. mental disability of 60%. There is no other ground taken in the petition.

As regards the individual hardship, the same is required to be considered and decided by the respondents-employer.

In the given facts and circumstances, we deem it proper to dispose of this petition by directing the respondents to consider the instant petition as a representation and decide the same in accordance with law within a period of three weeks and report compliance before the next date of hearing. We have no doubt in our mind that respondents while taking into consideration the representation, shall also take care of the disability being suffered by the son of the petitioner.

Pending application(s), if any, also stands disposed of.

For compliance to come up on 23.12.2021.