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Judgment
7 paragraphs · 184 wordsM.S. Ramachandra Rao, CJ
Heard learned counsel for the petitioner and learned counsel for the State representing the respondents.
Petitioner’s grievance is that the petitioner is working in Government Senior Secondary School, Banore, District Sirmour, Himachal Pradesh; that his wife is employed in Government Senior Secondary School Churaru, District Una, Himachal Pradesh as Lecturer (SN) Chemistry in Education Department; that he has completed four years at the current place of employment and due to family circumstances, he has sought for transfer from the respondents, vide Annexure P-1, representation dt. 23rd February, 2023 to one of the seven places mentioned therein.
Petitioner contends that the said representation has not been disposed of by respondent No.2.
Learned counsel for the State states that the said representation will be disposed of by the 2nd respondent within four weeks in accordance with law and decision taken by 2nd respondent shall be communicated to the petitioner.
The writ petition is disposed of in view of above statement of learned counsel for the State.
Pending miscellaneous application(s), if any, shall also stand disposed of.