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Raj Kumar vs State Of H.P. & Ors

High Court Of Himachal Pradesh · Decided on 31 July 2023 · Citation: (2023) 07 SHI CK 0125

HON’BLE JUDGES
Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4869 Of 2023
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Judgment

5 paragraphs · 224 words

Jyotsna Rewal Dua , J

1.

Notice. Mr. Rupinder Singh, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

2.

Heard.

3.

The case of the petitioner is that he is posted as Junior Basic Trained Teacher (JBT) at Government Primary School Kamehari Education Block Karsog-I, Tehsil Karsog, District Mandi, H.P and has completed his normal tenure at the present place of posting. He made a representation dated 19.06.2023 (Annexure P-5) to respondent No.3 for his transfer under Clause 5.4 (couple case) of the Transfer Policy as wife of the petitioner is also working with the Government of Himachal Pradesh as Junior Basic Trained Teacher at Government Primary School Samrala, Education Block Bhoranj, Tehsil Bhoranj, District Hamirpur, H.P. Learned counsel for the petitioner submitted that the petitioner would be content, in case, respondent No.3 is directed to consider and decide the said representation of the petitioner, in a time bound manner

3.

In view of above, the writ petition is disposed of with a direction to respondent No.3 to consider and decide the aforesaid representation of the petitioner, in accordance with law and as per the Transfer Policy, within a period of three weeks from today, by passing a reasoned order, which shall be communicated to the petitioner. Pending miscellaneous application(s), if any, shall also stand disposed of.