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Himachal Pradesh High Court

Madan Lal Sharma vs State Of H.P. & Another on 14 August, 2020

Bench: L. Narayana Swamy, Anoop Chitkara

                                1




     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                           CWP No. 2837 of 2020.
                           Date of Decision : August 14, 2020.




                                                                  .
Madan Lal Sharma                                           ...Petitioner.





                           Versus
State of H.P. & Another                                  ...Respondents.





Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No.





For the petitioner       : Mr. G.R. Palsra, Advocate.

For the respondents      : Mr. Ashok Sharma, A.G. with Mr. Adarsh
                           Sharma, & Ms. Rita Goswami, Addl. A.Gs.

        COURT PROCEEDINGS CONVENED THROUGH VIDEO

                       CONFERENCE

Anoop Chitkara, Judge. (Oral)

The petitioner, who is working as a Centre Head Teacher, in Government Centre Primary School, Sudhrani, Tehsil Balichowki, District Mandi, H.P., w.e.f. 29.05.2017 has come up before this Court seeking his transfer from a sub-cadre/difficult area to the stations 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.

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

Whether reporters of Local Papers may be allowed to see the judgment?

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 fresh representation to the first respondent, mentioning therein stations of his choice, 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. Pending application(s), if any, are closed.

(L. Narayana Swamy) Chief Justice.

(Anoop Chitkara), Judge August 14, 2020 (ps) ::: Downloaded on - 17/08/2020 20:21:00 :::HCHP