Som Nath vs State Of H.P. And Others on 24 January, 2023

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Himachal Pradesh High Court

Som Nath vs State Of H.P. And Others on 24 January, 2023

Bench: Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.450 of 2023 Decided on: 24th January, 2023

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    Som Nath                                                          .....Petitioner




                                                                                   .

                                               Versus

    State of H.P. and others





                                                                  .....Respondents

------------------------------------------------------------------------------------- Coram Hon'ble Mr. Justice Virender Singh, Vacation Judge Whether approved for reporting? 1 For the Petitioner:

r to Mr. Sanjeev Kumar Motta, Advocate.

For the Respondents: Mr. Y.P.S. Dhaulta and Mr. H.S. Rawat, Additional Advocates General.

------------------------------------------------------------------------------------ Virender Singh, Vacation Judge (Oral) By way of the present petition, the petitioner has sought the following substantive reliefs:

"a. That the respondents may kindly be directed to transfer the petitioner from present place of posting i.e. G.S.S.S. Kungal Balti, Education Block Nankhari, Tehsil Rampur, District Shimla, H.P., to any one of the station mentioned in Para 5 of the petition as well in representation/reminder Annexure P-2.

b. That the direction may be issued to respondent to consider representation/reminder (P-2)."

2. The above reliefs have been sought on the ground that the petitioner has completed his normal tenure 1 Whether reporters of print and electronic media may be allowed to see the order?

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in the remote/rural area and as per the Transfer Policy of the State Government, he is entitled to be adjusted at the place of his choice, as mentioned in para-5 of the writ .

petition.

3. Learned counsel for the petitioner submits that the petitioner has already made representation dated 18.10.2022 (Annexure P-2) to respondent No.2, for his transfer. Learned counsel further submits that the petitioner would be satisfied if directions are issued to the respondents to decide his representation in a time bound manner.

4. In view of the above, the writ petition is disposed of with a direction to respondent No.2 to consider and decide the aforesaid representation dated 18.10.2022 (Annexure P-2) within a period of three weeks from today.

5. The writ petition is disposed of in the above terms. Pending miscellaneous application(s), if any, also stands disposed of.

6. For compliance report, list on 20.03.2023.





                                                    ( Virender Singh )
    January 24, 2023                                  Vacation Judge
         Rishi/Mukesh




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