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Judgment
8 paragraphs · 240 wordsJiya Lal Bhardwaj, J
Notice. Mr. Vishal Panwar, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
In view of the order proposed to be passed in the present petition, no reply is required to be called from the respondents.
The petitioner is suffering from 70% permanent locomotor disability. At present he is serving as Centre Head Teacher at GCPS Majhwar, Education Block, Sadar 1, District Mandi, H.P.
The petitioner has made a representation to transfer him from the present place of posting in condonation of short stay on medical/disability ground, as per Annexure P2, on 17.01.2026. In the representation, the petitioner has stated that a post of CHT is going to fall vacant on 28.02.2026, at Government Central Primary School, Purani Mandi, Education Block Sadar1, District Mandi, H.P.
Though this Court would not have entertained a petition seeking the relief as claimed in the present petition, but keeping in view the fact that the petitioner is suffering from 70% permanent locomotor disability, a direction is being issued to the competent authority to decide the representation made by the petitioner within three weeks and consider his request, keeping in view the disability and if possible, adjust him at the place mentioned in the representation and if not, in the nearby suitable place.
The petition is accordingly disposed of.
Pending application(s), if any, also stand disposed of accordingly.