Mani Singh vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

(i) That a writ in the nature of mandamus may kindly be issued directing the Respondents to relieve the Petitioner from the present place of posting i.e. Rupi, Distt. Kinnaur, H.P., with immediate effect as he has already completed his tenure and inspite of his transfer on 29.4.2011, the Petitioner has not been relieved till date and Petitioner may be adjusted against the post lying vacant at Govt. Senior Secondary School, Gaighat, Near Jabli, Distt. Solan.

According to the Petitioner, the place where he is posted has already been occupied by another teacher and hence, it is pointed out that there is another vacancy at Govt. Sr. Section School Gaighat, Near Jabli. The Petitioner may point out this aspect of the matter before the 2nd Respondent within three days from today and 2nd Respondent will take appropriate action on the representation within another one week. There will be a direction to the 2nd Respondent to look into the matter and take appropriate action in accordance with law within ten days from the date of the production of a copy of this judgment along with a copy of the writ petition by or on behalf of the Petitioner before the 2nd Respondent. Till the representation is decided vacant post at Govt. Sr. Section School, Gaighat will not be filled up.

The writ petition is disposed of, so also the pending applications, if any.

Authenticated copy to the parties.