Himachal Pradesh High Court
Kashmir Chand vs State Of Himachal Pradesh on 23 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
1
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 23rd DAY OF MARCH, 2022
BEFORE
.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ,
CHIEF JUSTICE
&
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
CIVIL WRIT PETITION No. 1639 OF 2022
Between :-
KASHMIR CHAND, S/O SH. DAWANA, R/O
VILLAGE SADHWANI, P.O. TIKKRI
SADHWANI, TEHSIL BALDWARA,
DISTRICT MANDI, H.P.
r ...PETITIONER
(BY MR. ARUN KAUSHAL, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH SECRETARY (EDUCATION)
TO THE GOVERNMENT OF HIMACHAL
PRADESH, SHIMLA-2.
2. DEPUTY DIRECTOR ELEMENTARY
EDUCATION MANDI, DISTRICT MANDI,
HIMACHAL PRADESH.
...RESPONDENTS
(MR. ADARSH SHARMA AND
MR. VIKAS RATHORE,
ADDITIONAL ADVOCATES GENERAL)
____________________________________________________
This petition coming on for admission this day,
Hon'ble Ms. Justice Jyotsna Rewal Dua, passed the following :
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2
ORDER
The petitioner seeks his transfer to one of the places of his choice, in accordance with the provisions of transfer policy .
on the ground of illness of his father and his having completed the requisite tenure in hard/sub cadre area. The grievance of the petitioner is that his representation dated 08.03.2022 (Annexure P-1) preferred in this regard to respondent No. 2/competent authority has not been decided till date.
2. Learned counsel for the petitioner submitted that the petitioner would be content in case a direction is issued to respondent No.2/competent authority to decide the representation dated 08.03.2022 (Annexure P-1) preferred by him within a time bound period. Learned Additional Advocate General is not averse to this prayer.
Accordingly, we dispose of the present writ petition by directing respondent No.2/competent authority to decide the representation dated 08.03.2022 (Annexure P-1) preferred by the petitioner for his transfer to one of the places of his choice as mentioned in his representation, in accordance with the provisions of transfer policy, within a period of six weeks from today, by passing a speaking order in accordance with law. In case the petitioner is not satisfied with the same, he shall be at ::: Downloaded on - 24/03/2022 20:10:55 :::CIS 3 liberty to avail appropriate remedy, in accordance with law, for redressal of his grievance(s). Pending applications, if any, also stand disposed of.
.
( Mohammad Rafiq ) Chief Justice 23rd March, 2022 (K) ( Jyotsna Rewal Dua ) Judge ::: Downloaded on - 24/03/2022 20:10:55 :::CIS