Milap Chand vs State Of H.P

Anoop Chitkara, J

The petitioner, who is working as Principal, Government Senior Secondary School, Dhaliara, Tehsil Dehra, District Kangra, H.P., has come up

before this Court seeking a direction to the respondents to consider his representation Annexure P-1 for his transfer to one of the stations mentioned

therein as clause 5.5 of the Comprehensive Guiding Principles-2013, (Transfer Policy) provides that an employee, who has less than two years to

retire, should be posted in the convenient places/ stations.

Notice. Mr. Vikrant Thakur, learned Additional Advocate General appears and accepts service of notice on behalf of the respondent.

Mr. Anup Rattan, learned counsel for the petitioner submits that first priority of the petitioner would be Government Senior Secondary School,

Dhaneta, District Hamirpur.

In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.

Consequently, this petition is disposed of with liberty to the petitioner to make fresh representation to the respondent/ authorities as per clause 5.5 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. It is clarified that while deciding the representation of the petitioner, the respondents also shall

consider the request of the petitioner for his posting at Government Senior Secondary School, Dhaneta. Pending application(s), if any, are closed.