PYAR CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ORDER of transfer dated 15.9.2010, Annexure P-1, whereby the petitioner, a JBT teacher has been transferred from government Primary school, Gadanal (Sadar) to Government Primary School, Pangna (Seraj-II), vice private respondent No.4, has filed the present petition on the following prayers:-

(2.) IN the reply filed on behalf of respondents No. 1 to 3, the following stand has been taken in para 3:-

(3.) IN view of the above replies, the petition is disposed of 2nd with the direction that the petitioner may approach the respondent by making a representation alongwith copy of this judgment within one week from today and the 2nd respondent shall finall decide the same within another fortnight taking into consideration the on going ban on transfers due to imposition of model code of conduct pursuant to declaration of Panchayat Elections in the State as also on going academic session which would come to an end in the month of March, after affording an opportunity of being heard to the petitioner and private respondent No.4. Needless to say that interim order dated 8.10.2010 shall remain in force till the decision on the representation or till 31st March, 2011, which ever is later.