Madan Singh vs State Of H.P. & Anr on 4 August, 2023

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Himachal Pradesh High Court

Madan Singh vs State Of H.P. & Anr on 4 August, 2023

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 5102/2023 Decided on: 04.08.2023 .

    Madan Singh                                 ...Petitioner





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

...........................................................................................

Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 of For the petitioner: Mr. Arun Kaushal, Advocate.


    For the respondents:                      Mr. Anup Rattan, Advocate General
                         rt                   with Ms. Seema Sharma, Deputy
                                              Advocate General.

    Jyotsna Rewal Dua , J

Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

2. Heard.

3. The petitioner is working as Trained Graduate Teacher (Arts) at Government High School Bara Bhangal under complex Government Senior Secondary School Bir, District Kangra, H.P., which is stated to be hard area. Petitioner's simple grievance is that his representation dated 30.03.2022 (Annexure P-2) submitted to the competent authority/respondents, seeking his transfer from his 1 Whether reporters of the local papers may be allowed to see the judgment?

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present place of posting, where he has completed his normal tenure, to a soft area, is not being decided.

4. Learned counsel for the petitioner submitted that the petitioner would be content in case, the petitioner is permitted to submit a fresh representation seeking his transfer to a soft area, in accordance with law and applicable Transfer Policy, to the competent of authority/respondents, whereafter competent authority/respondents be directed to decide the said representation, in a time bound manner.

5. In view of above submissions, the instant writ petition is disposed of by permitting the petitioner to make a fresh representation to the competent authority/respondents within a week from today, who shall in turn, consider and decide the same, in accordance with law and applicable Transfer Policy, within a further period of three weeks by passing a reasoned order, which shall also be communicated to the petitioner. Pending miscellaneous application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 04th August, 2023(rohit) ::: Downloaded on - 05/08/2023 20:34:00 :::CIS

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Himachal Pradesh High Court