Longu Ram vs State Of Himachal Pradesh And Another

Jyotsna Rewal Dua, J

CWP No.1596 of 2020:

Notice. Mr. Adarsh Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

2 Heard.

The petitioner is presently working as Senior Assistant in Block Development Office, Reckong Peo, District Kinnaur, which is a 'tribal' area under the Transfer Policy. He has preferred representation dated 27.06.2018, followed by representations dated 10.10.2018 & 06.07.2019, respectively (Annexure P-1 colly), to respondent-Director, Rural Development Department, seeking his transfer to a place of his choice on the ground of having completed more than 11 years at present place of posting. The main grievance of the petitioner is that representations preferred by him have not been decided by the competent Authority and that he has not been transferred from his present place of posting to any of the stations of his choice in accordance with Transfer Policy.

Considering the averments made in the present writ petition and the limited prayer made on behalf the petitioner, we deem it proper to dispose of the same by directing the respondent/Competent Authority to consider and decide the representation dated 27.06.2018, followed by representations dated 10.10.2018 & 06.07.2019, respectively (Annexure P-1 colly), seeking his transfer outside the Block Development Office, Reckong Peo, District Kinnaur to a place of his choice, in accordance with law and Transfer Policy, within a period of two weeks from today. Accordingly, the writ petition stands disposed of, so also pending miscellaneous application(s), if any.

The parties shall not insist upon for obtaining certified copy(s) of this order and shall download the same from the website of High Court. However, the Registry is directed to send copy(s) of this order to learned counsel for the parties through email subject to furnishing email addresses by them, if so required.