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Rajesh Kumar vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 29 June 2020 · Citation: (2020) 06 SHI CK 0127

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1817 Of 2020
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Judgment

4 paragraphs · 200 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Lecturer (Economics) in Government Senior Secondary School, Dehlan, District Una, H.P., has come up before this Court seeking cancellation of the order dated 17.6.2020, Annexure P-2, vide which, without referring to the previous order dated 09/11.06.2020, the petitioner has again been transferred without any reasons.

2.

Learned Advocate General, on instructions, submits that earlier transfer order was passed on mutual basis with one Suresh Rani, Lecturer (Economics). However, subsequently, said Suresh Rani did not give her consent, as such this order was cancelled. Learned Advocate General further submits that order dated 17.6.2020 is fresh transfer order and it has nothing to do with the previous transfer order. He has also placed on record the instructions, which reveal that the department is considering to adjust the petitioner in an ensuing vacancy, which will fall vacant due to retirement of the present incumbent.

Given above, specifically, keeping in view the fact that respondents themselves are considering the case of the petitioner for transfer to a suitable place, there is no merit in the present petition and the same is accordingly disposed of. Pending application(s), if any, shall also stand disposed of.