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Rameshwar Dayal vs State Of H. P And Others

High Court Of Himachal Pradesh · Decided on 16 August 2022 · Citation: (2022) 08 SHI CK 0034

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Virender Singh, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 5528 Of 2022
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Judgment

16 paragraphs · 316 words

Tarlok Singh Chauhan, J

1.

Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

2.

The instant petition has been filed for the grant of following substantive reliefs:-

“a) to issue a writ of mandamus, appropriate writ, order or direction in nature thereof, directing the respondent department to transfer the petitioner to choice place of posting with all consequential benefits for all purposes and intents;

(b) to issue an appropriate writ, order or direction in nature thereof to give full justice to the petitioners in the circumstances of the case and may pass such further writ, order or orders as this Hon'ble Court may deem fit, proper, just and expedient in the circumstances of the case; and”

3.

The petitioner admittedly has completed his normal tenure of service in a tribal area of district Kinnaur while being posted there since his initial appointment and is thus entitled to be posted in a station of his choice, in terms of Comprehensive Guiding Principles-2013 regarding the transfer of State Government employees.

4.

The petitioner has opted for the following stations for his transfer:-

a) Government Middle School Bassal u/c Government Senior Secondary School Guggaghat (against promotion).

b) Government Senior Secondary School Kothi Deora (against promotion).

c) Government Middle School Shilli u/c Government Senior Secondary School Solan (against promotion)

d) Government Middle School Shichra u/c Government Senior Secondary School Kawarg (against promotion)

e) Government Senior Secondary School Domehar (k) (against promotion)

f) Government High School Karog (against longer stay).

5.

Accordingly, we dispose of this petition, by directing the respondents to consider and decide the representation of the petitioner within two weeks and pass consequential orders of transfer of the petitioner to any one of the aforesaid six stations. Pending application(s), if any, shall also stand disposed of.

For compliance, to come up on 13th September, 2022.

Copy dasti.