Himachal Pradesh High Court
Hari Ram Sharma vs State Of H.P. & Others on 11 May, 2023
Bench: Vivek Singh Thakur, Sushil Kukreja
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 2727 of 2023
.
Date of decision: 11.5.2023
Hari Ram Sharma. ...Petitioner.
Versus
State of H.P. & others. ...Respondents.
Coram
Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Hon'ble Mr. Justice Sushil Kukreja, Judge.
Whether approved for reporting?1
For the Petitioner. Mr. Vinay Sharma, Advocate.
For the Respondents: Mr.Varun Chandel, Additional Advocate
General.
Vivek Singh Thakur, Judge (Oral)
Notice. Mr.Varun Chandel, Additional Advocate General, waives service and accepts notice on behalf of respondents.
2. Petitioner has approached this Court on the ground that he has left 1 year 9 months to retire and his representation dated 10.3.2023 (Annexure P-1) for posting him at a station of his choice, has not been considered and decided till date.
3. At this stage, learned counsel for the petitioner submits that petitioner is ready to file fresh representation and he shall be satisfied in case direction is issued to respondents to decide representation of the petitioner in time bound manner.
4. Learned Additional Advocate General submits that in case fresh representation is preferred by petitioner, the same shall be decided expeditiously as possible, as directed by the Court.
Whether the reporters of the local papers may be allowed to see the Judgment? Yes ::: Downloaded on - 11/05/2023 20:42:55 :::CIS 2 CWP No. 2727 of 2023
5. In aforesaid circumstances petitioner is permitted and directed to submit his fresh representation in terms of policy to respondent No. 2- Director of Elementary Education on or before 15th May, 2023 and in case .
such representation is preferred by the petitioner, the same shall be decided by respondent No. 2 on or before 10th June, 2023, by passing a speaking and reasoned order after giving opportunity of hearing to the petitioner, if desired so. Order so passed shall be communicated to the petitioner and in case petitioner is still aggrieved, he will be at liberty to avail appropriate remedy. Till decision of the representation at least one station out of stations mentioned by the petitioner shall not be filled, if not already filled in.
6. The petition is disposed of in the aforesaid terms, so also pending miscellaneous applications, if any.
(Vivek Singh Thakur), Judge.
(Sushil Kukreja), Judge.
11h May, 2023 (Keshav) ::: Downloaded on - 11/05/2023 20:42:55 :::CIS