High CourtsDivision Bench

Ram Singh vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 25 September 2020 · Citation: (2020) 09 SHI CK 0416

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3807 Of 2020

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Judgment

5 paragraphs · 146 words

Anoop Chitkara, J

1.

The petitioner, who is working as Physical Education Teacher, in Government Middle School, Chowki u/c Government Senior Secondary School, Rohanda, has come up before this Court seeking his transfer to Government Middle School, Anupali u/c Government Senior Secondary School, Baggi, District Mandi, H.P., on the ground of adverse family circumstances.

2.

On 18.9.2020, while issuing notice of motion, respondents are directed to seek instructions in the matter.

3.

Today, learned Additional Advocate General has placed on record the written instructions, which reveal that the post of Physical Education Teacher at Government Middle School, Anupali u/c Government Senior Secondary School, Baggi, is lying vacant since 31.8.2020, due to the retirement of the incumbent and the petitioner can be adjusted against the said post.

4.

In view of the written instructions, this writ petition is disposed of, so also the pending application(s), if any.