Manish Kumar vs State Of H.P. & Another

Anoop Chitkara, J

The petitioner, who is working as TGT (Non-Medical) in Government Senior Secondary School, Garola, District Chamba, H.P., has come up before

this Court seeking his transfer from difficult/hard area to one of the stations of his choice, as per clause 16.1 of the Comprehensive Guiding Principles-

2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides that the normal tenure of stay of posting in Most

Difficult/Difficult/ Tribal/Hard areas shall be two winters and three summers. In this regard the petitioner has filed representation, which is still

pending before the authorities concerned.

Notice. Mrs. Rita Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents.

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 a fresh representation to the respondent/ authorities concerned giving

five stations of his choice, which must be spread in more than one district, within one week from today, in the light of clause 16.1 read with clause

16.5 of the transfer policy. On receipt of such representation, the respondent/authorities shall decide the representation of the petitioner, in the light of

the transfer policy occupying the field, within two weeks. Till the disposal of the representation, the vacancy mentioned in para 7(i) of the writ petition

i.e. Government Middle School, Thalehar u/c Government Senior Secondary School, Gaggal, District Kangra, H.P., shall not be filled-up. Pending

application(s), if any, are closed.