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Judgment
16 paragraphs · 265 wordsVivek Singh Thakur, J
Notice. Mr. Dinesh Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks
time to file reply.
Present petition has been filed seeking direction to the respondents to transfer the petitioner as requested in his representation dated 27.07.2020,
Annexure P-3, submitted by petitioner to the Principal, GSSS Shilla, Tehsil Chopal, District Shimla HP.
In view the nature of order proposed to be passed, no reply or instructions are necessary to be called for from the respondents.
Petitioner has sought his transfer from present place of posting on the grounds stated in representation made by him and also explained in petition.
In view of above, respondents are directed to decide the representation of petitioner by passing a speaking and reasoned order on or before 17th
March, 2021. Needless to say that order shall be passed after giving the personal hearing to petitioner, if desired so.
At this stage, learned Additional Advocate General submits that representation, Annexure P-3, has been addressed to the Principal, Government
Senior Secondary School, Shilla, Tehsil Chopal, District Shimla, whereas the same is to be decided by the Director, Elementary Education, Himachal
Pradesh.
Considering these submissions, the Principal GSSS Shilla, Tehsil Chopal, District Shimla is directed to transmit the representation of petitioner to
respondent No.2 henceforth for consideration. In addition, petitioner is also at liberty to file a fresh detailed representation before the Director,
Elementary Education, Himachal Pradesh directly on or before 25th February, 2021.
Petition stands disposed of accordingly including any pending application(s).