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Judgment
Sushil Kukreja, J
The present petition has been filed by the petitioner under Article 226 of the Constitution of India, seeking the following substantive relief:-
“i. That respondent No.2 may kindly be directed to consider the representation Annexure P-1 in time bound manner preferably within two weeks.
The respondents may kindly be directed to post the petitioner at station of choice as per policy of the state government as petitioner has completed his normal tenure at Government Middle School, Chabh Bharau U/C GSSS Nauhli, District Mandi, H.P. in the interest of justice and fair play.”
The case of the petitioner is that he is serving as a Trained Graduate Teacher (TGT) at Government Middle School, Chabh Bharau, u/c Government Senior Secondary School, Nauhli, District Mandi and has already completed more than six years at the present place of posting. The petitioner had submitted an application/representation to the respondents, in which, he had requested for his transfer from the present place of posting, as he is physically handicapped and has completed his normal tenure of three years as per Transfer Policy, but such representation has not been considered and decided by respondent No.2 till date.
Notice. Mr. Vishal Panwar, learned Additional Advocate General, accepts notice on behalf of the respondents.
At this stage, learned counsel for the petitioner has stated that the petitioner would be satisfied if the respondents are directed to consider and decide the representation filed by the petitioner dated 24.11.2022 (Annexure P-1) in some time bound manner.
Accordingly, without adverting to the merits of the case, this petition is disposed of with a direction to respondent No.2 to consider and decide representation filed by the petitioner dated 24.11.2022 (Annexure P-1) as expeditiously as possible, preferably within a period of three weeks from today.
Pending application(s), if any, shall also stand disposed of.