Himachal Pradesh High Court
Yadvinder Gupta vs State Of H.P. And Others on 26 February, 2015
Bench: Mansoor Ahmad Mir, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 1438 of 2015.
Date of decision: 26th February, 2015.
.
Yadvinder Gupta .....Petitioner
Versus
State of H.P. and others .....Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting ?1
For the petitioner:
For the respondents:
r to
Mr. H.S. Rangra, Advocate.
Mr. Shrawan Dogra, Advocate
General with Mr. V.S. Chauhan, Mr.
Romesh Verma, Additional Advocate
Generals, and Mr. J.K. Verma,
Deputy Advocate General.
__________________________________________________
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended that the petitioner was initially appointed as T.G.T. (Non-Medical) in Government High School Janjehali District Mandi, H.P. and served in different School in District Mandi, H.P.. He was promoted as School lecturer (Commerce) and posted at Govt. Sr. Secondary School Kotli District Mandi, H.P. The petitioner, thereafter was promoted as High School Headmaster and posted at Govt. High School Sachani District Kullu, H.P. On 3.10.2014, the petitioner is stated to have met with an accident and made representation on 10.11.2014, to respondent No. 2 to adjust/transfer him in a vacant post which is lying vacant in different Schools in 1 Whether the reporters of Local Papers may be allowed to see the judgment ?. ::: Downloaded on - 15/04/2017 17:39:40 :::HCHP -2- District Mandi, H.P. or nearby his native village which representation has not been decided so far.
2. Issue notice. Mr. J.K. Verma, learned Deputy .
Advocate General waives notice on behalf of the respondents.
3. In the given circumstances, we deem it proper to dispose of the writ petition by directing respondent No. 2 to examine the representation of the petitioner Annexure P3, and make decision within two weeks from today. Ordered accordingly.
4. The petition stands disposed of alongwith pending applications, if any. Copy dasti.
( Mansoor Ahmad Mir ) Chief Justice.
February 26, 2015, (Dharam Chand Chaudhary)
(cm Thakur) Judge.
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