Padam Singh vs State Of Himachal Pradesh And Another

Tarlok Singh Chauhan, J

On 05.03.2020, this Court while disposing of CWP No.1096 of 2018 filed by the petitioner, had directed the respondents to consider the case of the

petitioner for transfer to any of the five stations of his choice as he had already served in the hard/difficult area for a period of eight years. Pursuant to

the aforesaid directions, the petitioner gave following five stations of his choice:-

(i). Govt. Degree College Seraj at Lamba Thach, Distt. Mandi, H.P.

(ii). Govt. Senior Secondary School Shikawari, Distt. Mandi, H.P.

(iii). Govt. Senior Secondary School Bagachanogi Thach, Distt. Mandi, H.P.

(iv). Govt. Senior Secondary School Chhatri, Distt. Mandi, H.P.

(v). Govt. Senior Secondary School Manglore, Distt. Kullu, H.P.

The petitioner has admittedly been transferred to Govt. Senior Secondary School Manglore, District Kullu, though last in the list. Since the petitioner

has been transferred to one of the stations of his choice, he has no further grievance to claim that he should have been transferred to any one of the

stations in order of priority.

Consequently, there is no merit in the present writ petition and the same is dismissed accordingly alongwith pending miscellaneous application(s), if

any. The parties are left to bear their own costs.