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Suresh Kumar vs State Of H.P.& Others

High Court Of Himachal Pradesh · Decided on 17 July 2020 · Citation: (2020) 07 SHI CK 0140

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2438 Of 2020
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Judgment

5 paragraphs · 195 words

Anoop Chitkara, J

1.

The petitioner, who is working as a TGT (Non-Medical) in Government Middle School, Kurial Khera u/c Government Senior Secondary School, Pir Saluhi, District Kangra, H.P., and is under transfer to Government Senior Secondary School, Mundu (Shimla), has come up before this Court seeking quashing of impugned order of transfer Annexure P-1.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 and 2.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, 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. Subject to filing of representation by the petitioner within the time-frame mentioned above, status quo, as of today, qua the impugned order Annexure P-1 dated 9.7.2020, shall be maintained till the disposal of the representation. Pending application(s), if any, are closed.