Poonam And Another vs State Of Himachal Pradesh And Others

Sandeep Sharma, J

Since representation dated 5.4.2023 (Annexure P-3), filed by the petitioners to the Deputy Director Elementary Education, Solan, praying therein for inter-district transfer under 5% quota is not being decided by the said authority, petitioners are compelled to approach this court, in the instant proceedings filed under Art. 226 of the Constitution of India, seeking a direction to the respondents to consider and decide the representation dated 5.4.2023, in a time bound manner.

Mr. Y.P.S. Dhaulta, learned Additional Advocate General, while putting in appearance on behalf of respondents, states that the decision on the representation, if not taken already , shall be taken expeditiously.

Consequently, in view of the above, present petition is disposed of with a direction to the Director of Elementary Education, Himachal Pradesh to decide the representation dated 5.4.2023, Annexure P-3, expeditiously, preferably within a period of two weeks, strictly in accordance with relevant transfer policy. Respondent No.3 shall forward the representation to respondent No.2, for doing needful in terms of this order. Needless to say, authority concerned, while doing the needful, shall afford opportunity of hearing to the petitioners and pass a speaking order thereafter. Liberty is reserved to the petitioners to file appropriate proceedings, before appropriate court of law, if they still remain aggrieved.

The petition stands disposed of in the afore terms, alongwith all pending applications.