Sanjeet Kumar vs State Of Haryana And Others

Sant Parkash, J

The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual Court.

The present writ petition has been filed under Article 226/227 of the Constitution of India with the prayer for issuance of a writ in the nature of certiorari for quashing transfer order dated 14.08.2020 (Annexure P.5), transferring the petitioner from Government High School, Lilas, Block Siwani, District Bhiwani to Government Girls High School, Rajouli, Block Shehzadpur, District Ambala in violation of transfer policy dated 06.03.2020 (Annexure P.2). Prayer has also been made for staying the operation of the aforesaid impugned order, as also for issuing direction of respondents to allow the petitioner to continue at his previous place of posting.

Inter alia, it is contended that the transfer of the petitioner from Government High School, Lilas, District Bhiwani is violative of online transfer policy. It is further contended that the petitioner is having old age parents and he is the only son to lookafter them. As such, the transfer to a distant place would be prejudicial to his interest.

It is further pointed out that as per the Clause-VIII of the said transfer policy dated 13.02.2020, the petitioner has filed the representation dated 16.08.2020, (Annexure P.6) but no decision has not been yet taken.

Learned counsel appearing on behalf of the State has undertaken that the appropriate decision, in accordance with the guidelines in the policy will be taken on the representation within two weeks from the date of receipt of the copy of this order.

Accordingly, the instant petition stands disposed of with a direction to competent authority of the respondents to take appropriate decision on representation dated 16.08.2020, (Annexure P.6), in accordance with law, within a period of two weeks from the date of receipt of the order by passing a speaking and reasoned order.