Munish Kumar vs State of H.P. and Others

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

(1) That a writ of certiorari may kindly be issued thereby quashing the Annexure P-5 dated 1.10.2010 whereby Petitioner has been transferred from Government Senior Secondary School Jasoor in District Kangra from to Government Senior Secondary School Holli in District Chamba.

(2) That a writ of mandamus may kindly be issued thereby directing the Respondents to allow the Petitioner to continue working as Lecturer in Chemistry in Government Senior Secondary School Jasoor in District Kangra.

According to the Petitioner, there is no post available at Government Senior Secondary School, Holi, District Chamba. The Principal of the School vide communication dated 20th November, 2010, which is taken on record, has informed that there is a vacant post at Government Senior Secondary School, Holi. According to the Petitioner, there is a post available at Government Senior Secondary School, Baler, Tehsil Arki, District Solan and the Petitioner can be accommodated in that vacancy. It is for the Petitioner to point out the same before the second Respondent, in which case the matter will be duly considered by the second Respondent. In that view of the matter, interim order dated 9th November, 2010 is vacated and the writ petition is disposed of making it clear that in case the Petitioner approaches the second Respondent, as above, necessary orders in that regard will be passed by the second Respondent within another two weeks. It will be open to the Petitioner to avail leave till orders are passed, as above.

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