Navdeep Singh vs State Of H.P. & Others

Vivek Singh Thakur, J

Petitioner has approached this Court seeking directions to the respondents to consider his request for transfer from hard/sub cadre area to a soft station out of five stations of choice as per terms and conditions of Policy of the State.

Petitioner has also submitted representation to the respondents, which is pending consideration before the concerned authority despite submission of reminder dated 7.12.2022 (Annexure P-2).

Learned counsel for the petitioner submits that petitioner is ready to file fresh representation and he shall be satisfied in case direction is issued to respondents to decide representation of the petitioner in time bound manner.

In aforesaid circumstances petitioner is permitted and directed to submit his fresh representation in terms of policy to respondent No. 2-Director of Elementary Education on or before 15th May, 2023 and in case such representation is preferred by the petitioner, the same shall be decided by respondent No. 2 within two weeks after receipt of such representation, by passing a speaking and reasoned order after giving opportunity of hearing to the petitioner, if desired so. Order so passed shall be communicated to the petitioner and in case petitioner is still aggrieved, he shall be at liberty to avail appropriate remedy.

The petition is disposed of in the aforesaid terms, so also pending miscellaneous applications, if any.