Himachal Pradesh High Court
Parveen Kumar Guleria vs State Of H.P. & Others on 14 October, 2019
Bench: L. Narayana Swamy, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 1658 of 2019.
Decided on: 14th October, 2019 .
Parveen Kumar Guleria ......Petitioner.
Versus State of H.P. & Others ....Respondents. Coram The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge. Whether approved for reporting?1 No. For the Petitioner For the respondents :
r to : Mrs. Suchitra Sen, Advocate.
Mr. Ashwani Sharma, Addl.
A.G. for respondents No.1 to 4.
Mr. Dalip K. Sharma, Advocate for respondent No.5.
Dharam Chand Chaudhary, J (oral).
The petitioner, a Trained Graduate Teacher (Non-Medical), aggrieved by the order of his transfer Annexure P-1, whereby he has been transferred from Government Middle School, Daral Ropa u/c Government Senior Secondary School, Sen Chehtigarh (Mandi) to Government Senior Secondary 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 15/10/2019 20:24:09 :::HCHP 2School, Nagwain (Mandi) has filed this petition with a prayer to quash and set aside the same on the grounds inter alia that his parents are old and .
suffering from various ailment and that from Nagwain, it will be difficult for him to look after them.
2. Admittedly, the petitioner has completed his normal tenure at Government Middle School, Daral Ropa. He has been transferred to Government Senior Secondary School Nagwain.
The School to which he has been transferred is situated nearby the National Highway. The petitioner belongs to Village Gehra Chowk, Post Office Mandal, Tehsil Balh, District Mandi and the distance to the school where he is transferred may be around 40-45 kilometers. The school is well connected by road. On the other hand, looking to his age i.e. 53 years, as disclosed by him in his affidavit, he is left with five years service to retire on superannuation. Therefore, he cannot be ::: Downloaded on - 15/10/2019 20:24:09 :::HCHP 3 permitted to be retained at his present place of posting for another period of five years. We, therefore, find no merit in this writ petition and the .
same is accordingly dismissed. Pending application(s), if any, shall also stand disposed of.
(L. Narayana Swamy) Chief Justice (Dharam Chand Chaudhary) Judge.
October 14, 2019 (ps) ::: Downloaded on - 15/10/2019 20:24:09 :::HCHP