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Himachal Pradesh High Court

Pankaj Kumari vs State Of Himachal Pradesh & Another on 23 September, 2020

Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua

          HON'BLE HIGH COURT OF HIMACHAL PRADESH
                          AT SHIMLA
                              CWP No.3925/2020
                              Decided on: 23.09.2020




                                                                          .

    Pankaj Kumari                    ...Petitioner.

                                     Versus





    State of Himachal Pradesh & another    . ..Respondents.
    .......................................................................................
    Coram





    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Ms Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting?1 No.

    For the petitioner          :    Mr. Atul Kumar, Advocate.

    For the respondents :            Mr. Ashok Sharma, Advocate General
                                     with Mr. Vikas Rathore, Mr. Vinod
                                     Thakur, Mr. Shiv Pal Manhans,



                                     Additional Advocate Generals and Ms.
                                     Seema Sharma, Mr. Bhupinder Thakur &
                                     Mr. Yudhvir Thakur, Deputy Advocate




                                     Generals, for the respondents/State.





                      (Through Video conferencing)

    Tarlok Singh Chauhan, Judge (Oral)

The instant petition has been filed for grant of the following reliefs:­ "1. That any appropriate writ/order or direction may kindly be issued and the respondents may kindly be directed to transfer the petitioner from present place of posting to Government Primary School Hara Bag, Education Block Karsog, Distt.

1

Whether reporters of the local papers may be allowed to see the judgment?

::: Downloaded on - 24/09/2020 20:18:29 :::HCHP

Mandi, H.P. after the retirement of the incumbent Smt. Pushpa Devi, (H.T) on 30.9.2020, in the interest of justice and fair play.

2. That any appropriate writ/order or direction may kindly be issued and the respondents may be directed to consider the .

representation of the petitioner.

3. That respondent authorities may kindly be directed to decide my representation within stipulated time period prior to 30.09.2020 in the interest of justice and fair play."

2. The petitioner has never served in difficult/hard area and even otherwise cannot claim posting at the station of his choice as a matter of right.

3. Accordingly, we find no merit in the instant petition and the same is dismissed. The parties are left to bear their own costs. Pending application(s), if any, shall also stand disposed of.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (rohit) ::: Downloaded on - 24/09/2020 20:18:29 :::HCHP