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Vijay Kumar vs State Of H.P. & Ors

High Court Of Himachal Pradesh · Decided on 3 September 2020 · Citation: (2020) 09 SHI CK 0070

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3378 Of 2020
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Judgment

5 paragraphs · 136 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Physical Education Teacher, in Government Middle School Chaili, u/c Government Senior Secondary School, Summerhill, Tehsil and District Shimla H.P., has come up before this Court seeking a direction to the respondents to transfer him from District Shimla to District Mandi.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.

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 a direction to the respondents to consider the representation of the petitioner Annexure P-3, in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Pending application(s), if any, are closed.