Paramjeet vs State Of Himachal Pradesh & Another

 Vivek Singh Thakur, J

Notice. Mr. Dinesh Thakur, learned Additional Advocate General appears and accepts service of notice for the respondents and seeks time to file

reply.

The present petition has been filed seeking a direction to the respondents to consider his representation to transfer him from the present place of

posting to the station of his choice as mentioned in his representation dated 27. 11.2020 (Annexure P-2) on the basis of his medical condition and

family circumstances.

At this stage, learned Counsel for the petitioner submits that the petitioner would be contented in case the respondent/competent authority is

directed to consider and decide the representation of the petitioner for his transfer from the present place of posting to the station of choice due to his

adverse family circumstances, within a time bound manner.

In view of the order proposed to be passed hereinafter, no reply/instruction is required to be called from the respondents.

In view of the above, present petition is disposed of with a direction to Secretary (Education) to the Government of Himachal Pradesh, to consider

and decide the representation (Annexure P-2) which is pending consideration since November, 2020, on or before 8th April, 2021, by addressing the

grievance of the petitioner as narrated in the petition and by giving opportunity of hearing to the petitioner, if desired so, by passing a speaking and

reasoned order, in accordance with the transfer policy.

Parties may produce the downloaded copy of the order passed by the Court before the Authorities concerned if required and the concerned

Authority shall not insist for the certified copy of the order, rather passing of the order can be verified from the web-page of this Court.

Petition stands disposed of in the aforesaid terms. Pending miscellaneous applications, if any, also stand disposed of accordingly.