Lekh Ra vs State Of H.P. & Others

Sushil Kukreja, J

The petitioner has filed the present writ petition, seeking following substantive reliefs:

“i) That the impugned transfer orders dated 04.02.2023 (Annexure P-1) may be quashed and set aside.

ii) That respondent may kindly be directed to allow the petitioner to perform his duties at his present place of posting i.e. GCPS Kataula Sadar-2, District Mandi, H.P. and relieving orders dated 6/02/2023 may kindly be quashed and set aside.”

The case of the petitioner is that he is serving as Junior Basic Teacher at GCPS, Kataula and vide impugned transfer order dated 4.2.2023 (Annexure P-1), he has been ordered to be transferred to GPS Chaberi, Education Block, Karsog, District Mandi, H.P., on the basis of a D.O. Note bearing No. 344 dated 24.1.2023. The petitioner has also been ordered to be relieved on 6.2.2023 (Annexure P-4).

Learned counsel for the petitioner submits that the petitioner would be satisfied in case he is permitted to file a representation for his adjustment at some station of his choice and if the same is decided in a time bound manner.

Therefore, without adverting to the merits, the writ petition is disposed of with a direction to the respondents that in case a representation is filed by the petitioner within two days from today, the same shall be decided by the respondents, as expeditiously as possible and preferably within ten days from today, strictly in accordance with law.

Pending applications, if any, also stand disposed of.