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Judgment
3 paragraphs · 216 wordsKurian Joseph, C.J.—Petitioner is aggrieved since he is not retained at Hamirpur or near to Hamirpur. It is submitted that he has to look after his father, who is aged 91 years and who is presently suffering fracture and is totally bed ridden. Still further, it is submitted that he has also to look after his mother, who is 85 years of age. Though an opportunity was given to the petitioner to make a representation, the same has been turned down on account of non availability of vacancies. We are informed that a vacancy in the post of Principal is to arise on account of retirement on 30th September, 2010 in Government Senior Secondary School Mehal. In case such vacancy arises, the petitioner shall be accommodated in preference to others in the said vacancy. Till such time, it will be open for the petitioner to work at Government Senior Secondary School, Chalothra, where the petitioner has been presently transferred. We also make it clear that in case the 3rd respondent is willing for mutual transfer to Mehal, so as to accommodate the petitioner, in the event of his being adjusted at Mehal at Hamirpur, the same shall also be considered.
The writ petition stands disposed of, so also the pending application(s), if any.
Copy Dasti.