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Judgment
L. Narayana Swamy, CJ
By way of this writ petition, the petitioner, who is working as a Lecturer (Chemistry), has challenged the order dated 22.07.2020, (Annexure P-2),
hereinafter referred to as ‘the impugned order’, whereby he has been relieved from Government Senior Secondary School Jaree, District Kullu
to join at Government Senior Secondary School, Dharwar Thach, District Mandi, H.P.
The case of the petitioner is that father of the petitioner, who was working in the Indian Army, got injured while in services. It appears that vide
order dated 26.06.2020, the petitioner was transferred from Government Senior Secondary School Sainj, District Kullu to Government Senior
Secondary School Dharwar Thach, District Mandi, H.P. Keeping in view the family problem of the petitioner, he was adjusted in Government Senior
Secondary School Jaree, District Kulu, H.P vide order dated 13.07.2020. It is further averred in the petition that on 17.07.2020, respondent No. 4 filed
CWP No. 2459 of 2020 before this Court, which was disposed of vide judgment dated 17.07.2020, directing him to make a representation before the
respondents-State. In pursuance to the judgment passed in the aforesaid writ petition, respondents-State has passed the impugned order dated
22.07.2020, whereby the petitioner has been relieved from Government Senior Secondary School Jaree, District Kullu.
Mr. Yudhbir Singh Thakur, learned Deputy Advocate General submits that the transfer of the petitioner has been effected in pursuance to the
judgment dated 17.07.2020, passed by this Court in CWP N0. 2459 of 2020 . He prays that the petition may be dismissed.
We have heard learned Counsel for the parties and perused the entire record carefully.
In the facts and circumstances of the case, we deem it proper to dispose of this writ petition directing the petitioner to make a representation to the
respondents-State/competent Authority highlighting his grievances, within two days from today and thereafter, the respondents are directed to examine
the same and pass appropriate orders, within a period of two weeks. Ordered accordingly. The respondents-State/competent Authority are further
directed not to consider and decide the representation of respondent No. 4, if not already disposed of, till the representation of the petitioner is decided.
In the meanwhile, the respondents/State are directed not to compel the petitioner to join the transferred station.
The petition is accordingly disposed of along with pending applications, if any.
An authenticated copy of this order be supplied to the learned Counsel for the petitioner.