Puneet Kumar vs State Of H.P And Others

Sabina, J

Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following relief:-

“i). That the respondent may kindly be directed to transfer the petitioner within a time bound period from his present place of posting i.e. Government Primary School Mathiyana Palouchhi in Elementary Education Block Saraj-I, Tehsil Thunag, District Mandi, H.P., which is a hard/sub-cadre area, to one of the stations of his choice as mentioned in para 5 supra as per the provisions of Transfer Policy.”

Learned counsel for the petitioner has submitted that the petitioner has completed his normal tenure in the hard/difficult area and is now entitled for his transfer to a soft area, in terms of the transfer policy dated 10th July, 2013. Representation dated 22nd March, 2022 (Annexure P-2), moved by the petitioner in this regard to the respondents has not been decided so far.

At this stage, learned counsel for the petitioner has submitted that the petitioner would be satisfied in case the respondents are directed to dispose of the representation dated 22nd March, 2022 (Annexure P-2), in a time bound manner.

Accordingly, without adverting to the merits of the case, this writ petition is disposed of with a direction to the respondents to dispose of the representation dated 22nd March, 2022 (Annexure P-2), moved by the petitioner expeditiously, in accordance with law, preferably within two weeks from the date of receipt of the copy of this order.

Pending application(s), if any, also stand disposed of.