Himachal Pradesh High Court
Sirmour vs State Of Himachal Pradesh on 27 July, 2022
Bench: Sabina, Satyen Vaidya
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IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
ON THE 27th DAY OF JULY, 2022
BEFORE
.
HON'BLE MS. JUSTICE SABINA
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION No. 5024 OF 2022
Between:-
PRATAP SINGH SON OF SHRI JATI
RAM, RESIDENT OF VILLAGE
KANDO, TESHIL KAMROU,
DISTRICT SIRMOUR, H.P.
PRESENTLY WORKING AS JBT AT
GPS TIKKER KUNER, EDUCATION
BLOCK SATAUN, DISTRICT
SIRMOUR, H.P.
....PETITIONER
(SH. AJEET SAKLANI, ADVOCATE ON BEHALA OF SH.
VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL
SECRETARY (EDUCATION) TO THE
GOVERNMENT OF HIMACHAL
PRADESH.
2. THE DIRECTOR OF ELEMENTARY
EDUCATION, HIMACHAL PRADESH
LAL PANI AT SHIMLA, H.P.
3. THE DEPUTY DIRECTOR
ELEMENTARY EDUCATION,
DISTRICT SIRMOUR AT NAJAN,
H.P.
....RESPONDENTS
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(SH. ASHWANI SHARMA, ADDITIONAL ADVOCATE
GENERAL).
.
This petition coming on for orders this day, Hon'ble
Ms. Justice Sabina passed the following:
ORDER
Petitioner has filed this petition under Article 226 of the Constitution of India, seeking following reliefs:-
"i) That the respondents may kindly be directed to decide the representation dated 4.5.2022 i.e. Annexure P-3 within time bound manner.
ii) That the respondent may kindly be directed to transfer the present petitioner from GPS Tikker to one of his choice station i.e. (1) GPS Bhatrog, (2) GPS Jajli Bhaidaiwali, (3) GPS Bana, (4) GPS Kanti Mashwa and (5) GPS Naliya Dandog Education Block Sataun against vacant station as well as longer stayee in the interest of justice and fair play."
2. Learned counsel for the petitioner has submitted that since the date of his initial appointment i.e. 20.3.2006, petitioner is posted at his present place of posting (hard area).
Petitioner has moved a representation (Annexure P-3) to the respondents for redressal of his grievance that he may be ::: Downloaded on - 28/07/2022 20:03:13 :::CIS -3- posted at a soft area but no action has been taken on the same so far.
.
3. Accordingly, without adverting to the merits of the case, we dispose of the petition with a direction to respondent No.2 to dispose of the representation (Annexure P-3), moved by the petitioner expeditiously, in accordance with law, preferably within two weeks from receipt of the copy of this order.
4. Pending applications, if any, also stand disposed of.
(Sabina)
Judge
(Satyen Vaidya)
27th July, 2022 Judge
(kck)
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