Himachal Pradesh High Court
Pushpinder Kumar vs State Of Himachal Pradesh And Others on 13 March, 2020
Bench: Tarlok Singh Chauhan, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
.
CWP No.362 of 2020
Date of decision : 13.3.2020
Pushpinder Kumar
... Petitioner.
Versus
State of Himachal Pradesh and others
...Respondents
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No
For the Petitioner : Mr. Naveen Awasthi, Advocate.
For the Respondents : Mr. Ranjan Sharma, Mr. Vinod Thakur,
Mr. Vikas Rathore & Mr. Desh Raj Thakur,
Additional Advocates General and
Ms. Seema Sharma, Deputy Advocate
General, for the State.
Mr. Vikas Rajput, Advocate, for Respondent
No.3.
Tarlok Singh Chauhan, Judge (Oral)
The petitioner, admittedly has completed his normal tenure at Government Senior Secondary School, Lanj, Kangra, therefore, the mere fact that his transfer has been ordered to be effected on the basis of D.O. Note, does not form any cause of 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 17/03/2020 20:23:13 :::HCHP...2...
action. Accordingly, there is no merit in this petition and the same is dismissed.
.
2. The petitioner points out that there are certain adverse family circumstances which would cause impediment in discharging his duties in case he is ordered to be transferred. For this purpose, the petitioner may make representation to the Department and in case such representation is made within two weeks, the same shall be considered by the Department within next four weeks.
Accordingly, the petition stands disposed of, so also, pending application(s), if any.
Copy Dasti.
(Tarlok Singh Chauhan), Judge (Anoop Chitkara), Judge 13th March, 2020 (KS) ::: Downloaded on - 17/03/2020 20:23:13 :::HCHP