High CourtsDivision Bench

Raj Kumar vs State Of H.P. And Another

High Court Of Himachal Pradesh · Decided on 29 April 2021 · Citation: (2021) 04 SHI CK 0282

HON’BLE JUDGES
Sureshwar Thakur, J · Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2678 Of 2021
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Judgment

5 paragraphs · 309 words

Sandeep Sharma, J

1.

Vide order dated 17.4.2021, the petitioner came to be promoted as Lecturer (English). On his promotion, he was ordered to be posted at Government Senior Secondary School, Masroond, District Chamba. Though, pursuant to aforesaid promotion and transfer order, petitioner has submitted his joining report at Government Senior Secondary School, Masroond, District Chamba, on 18.4.2021, however, the joining given by the petitioner was not accepted. In the aforesaid peculiar circumstances of the case, the petitioner filed a representation to the Director, Higher Education, Himachal Pradesh, Annexure P-2, requesting therein to adjust him at Government Senior Secondary School, Dola Kharyana, District Kangra, but since no action till date has been taken upon the aforesaid representation, the petitioner has approached this Court, by way of present writ petition.

2.

The learned counsel for the petitioner, on instructions, submits that the petitioner would be content and satisfied, in case the Director, Higher Education is directed to decide his representation, expeditiously. The learned Additional A.G. is not averse to the aforesaid prayer of the writ petitioner.

3.

Consequently, in view of this, the present petition is disposed of with a direction to the Director, Higher Education, Government of Himachal Pradesh, Shimla, to decide the representation of the petitioner, expeditiously, preferably, within a week. Needless to say, while considering the afore representation, the opportunity of personal hearing shall be afforded to the petitioner, and the representation of the petitioner shall be decided by passing a speaking order. However, liberty is reserved to the petitioner to file a fresh petition, if he still remains aggrieved. Till the representation of the petitioner is not decided by the authority concerned, post of Lecturer (English) in GSSS Dola Kharyana, which is likely to fall vacant on 30.4.2021, may not be filled up. The pending application(s), if any, are also disposed of. No costs.

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