Himachal Pradesh High Court
Yadvinder Thakur vs State Of H.P. & Others on 20 December, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
1
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CWP No. 8745 of 2022
.
Decided on : 20.12.2022
Yadvinder Thakur
...Petitioner
Versus
State of H.P. & others
...Respondents
____________________________________________________
Coram
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Hon'ble Mr. Justice Virender Singh, Judge
Whether approved for reporting?
________________________________________________
For the petitioner : Mr. Vikas Rajput, Advocate.
For the respondents : Mr. Shiv Pal Manhans,
Additional Advocate General
with Mr. Rajat Chauhan,
Law Officer, for the
respondentsÂState.
Per Tarlok Singh Chauhan, Judge (oral):
Notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, appears and waives ::: Downloaded on - 20/12/2022 20:34:42 :::CIS 2 service of notice on behalf of the respondents.
2. The instant petition has been filed for the grant of following substantive reliefs:-
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"i) That respondents may kindly be directed to transfer the petitioner from present place of posting to some place of choice mentioned in para-5 (supra) without any condition of substitute."
3. A perusal of the petition would go to show that the petitioner has completed his normal tenure of service in hard/difficult area. Therefore, he is entitled to be transferred from the hard/difficult area to a soft area, that too a station of his choice, in terms of the transfer policy/guidelines framed by the Government in this regard. The petitioner has given five stations of his choice in paragraph-5 of the instant petition, which are enumerated as under:
i) GSSS (B) Mandi, District Mandi (Going to be vacant on 31st March, 2023 due to retirement)
ii) GSSS Devidardh, District Mandi (Against vacancy)
iii) GSSS Nagwain, District Mandi (Overstay) ::: Downloaded on - 20/12/2022 20:34:42 :::CIS 3
iv) GSSS Kamand, District Mandi
v) GSSS Bir, District Kangra."
4. In this view of the matter, we dispose of this .
petition with a direction to the respondents-State to consider the case of the petitioner and thereafter consequential order of transfer be passed, positively within a period of three weeks from today.
5. Pending application, if any, also stands disposed of.
For compliance to come up on 10.1.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.12.2022 Kalpana ::: Downloaded on - 20/12/2022 20:34:42 :::CIS