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Judgment
3 paragraphs · 194 wordsKurian Joseph, C.J.—The Petitioner has approached this Court with certain grievances regarding transfer from GPS New Shimla to GPS Kapridhar (Rohru). In the nature of the order, we propose to pass in this case, it will not be necessary for us to go into the various factual details. It is brought to the notice of this Court that there is a vacant post of JBT teacher at Government Primary School, Jais (Theog). There will be a direction to the second Respondent to post the Petitioner in that vacancy. This shall be done within a week from today, so that the Petitioner would be in a position to complete the normal tenure there. It is made clear that since the vacancy existed in that place and since the transfer is made pursuant to the direction issued by this Court in the interest of students the ban imposed on transfer due to Model Code of Conduct shall not stand in the way of the transfer being made.
The writ petition is disposed of, so also the pending applications, if any.
Dasti copy to the Petitioner to be produced before the Deputy Director, Education, for compliance.