Santosh Kumar Sood vs State Of Himachal Pradesh & Others

Anoop Chitkara, J

The petitioner, who is working as a Principal and posted in Government Senior Secondary School Nadal, Chamba, District Chamba, H.P., has come up before this Court seeking his transfer from a hard/tribal area to the station of his choice, as per clause 16.1 of the Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides that the normal tenure of stay of posting in Most Difficult/Difficult/ Tribal/and the Hard areas shall be two winters and three summers.

Learned Additional Advocate General does not dispute the fact of the petitioner having completed his normal tenure i.e. two winters and three summers, as per transfer policy.

Given the nature of the order we propose to pass, no instructions are required in this matter. The petitioner is permitted to make fresh representation for his transfer mentioning five stations of his choice, as per the transfer policy, to the first respondent within a week.

Consequently, this petition is disposed of with liberty to the petitioner to make a fresh representation to the first respondent, within one week, mentioning five stations of his choice, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders within two weeks. Pending application(s), if any, are closed.