Layak Ram vs State Of Himachal Pradesh & Others

Vivek Singh Thakur, J

Grievance of the petitioner is that after serving in hard area for requisite period, his representation dated 05.12.2022 submitted by him alongwith stations of choice, has not been decided till date.

It has been submitted on behalf of the petitioner that petitioner shall be satisfied in case he is permitted to make fresh representation, in continuation to his earlier representation, for redressal of his grievances, stated in the petition, to the Principal Secretary (Education) to the Government of Himachal Pradesh, with further direction to decide the same in time bound manner.

Learned Additional Advocate General submits that in case any representation is preferred by the petitioner, same shall be decided within four weeks, in accordance with law.

In view of above, petitioner is permitted to make representation to the Principal Secretary (Education) to the Government of Himachal Pradesh-competent authority alongwith supported documents on or before 27.05.2023. In case such representation is preferred, same shall be decided by the competent authority on or before 30.06.2023, by passing a speaking and reasoned order, after giving opportunity of personal hearing to the petitioner, if desired so. Order shall be communicated to the petitioner immediately thereafter. Further that, in case, station(s) of choice mentioned in the representation is/are lying vacant, then at least, one of such stations shall not be filled, if not already filled, till the decision of representation.

Petition is disposed of in aforesaid terms, so also pending application(s), if any.

Petitioner is permitted to produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist for production of a certified copy but if required, may verify it from Website of the High Court.