Madan Lal vs State Of H.P. & Others

Anoop Chitkara, J

The petitioner, who is working as JBT, in Government Primary School, Kuru Kaloha Education Block, Rakkar, District Kangra, H.P. and is under

transfer to Government Primary School, Sullah, Education Block, Dadasiba, District Kangra, H.P., has come up before this Court seeking quashing of

the impugned order of transfer, Annexure P-1.

We have heard Mr. Arun Sehgal, learned counsel for the petitioner and Mr. Adarsh Sharma, learned Additional Advocate General for the

respondent-State.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, mentioning therein the stations

of his choice and bad health conditions of his mother, within one week, in accordance with the transfer policy. On receipt of such representation, the

said respondent shall consider the same sympathetically, in the light of the transfer policy occupying the field, and pass appropriate orders, within two

weeks. Subject to filing of representation by the petitioner within the time-frame mentioned above, the interim order dated 23.6.2020 is extended till the

disposal of the representation. Pending application(s), if any, are closed.