PRADEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner vide office order dated 09.06.2020 has been transferred from G.S.S.S., Arloo, District Una to G.S.S.S., Mundu, District Shimla and aggrieved thereby has filed the instant writ petition for grant of the following substantive reliefs:

(2.) The petitioner was appointed as Junior Basic Teacher (for short 'JBT') in the year 2009 and after having served at GPS Batlahu, Education Block, Bijhri, District Hamirpur, H.P., GPS Ram Nagar, Education Block, Galore, District Hamirpur, H.P. was promoted as TGT in the year 2017 and transferred to G.S.S.S., Arloo, District Una, H.P. and now vide order dated 09.06.2020, he has been ordered to be transferred to G.S.S.S., Mundu, District, Shimla.

(3.) It is contended by learned counsel for the petitioner that the impugned transfer order is illegal, unjust and has been issued only to accommodate respondent No.3. It is further contended that the order of transfer if given effect to would adversely affect the family life of the petitioner, whose wife is working as a Staff Nurse, State Government Employee, at RKGMC, Hamirpur and they have a baby girl, who is about one year and four months old and since the wife of the petitioner has been assigned night duty in the isolation ward of the hospital due to pandemic disease of COVID-19, it is the petitioner, who is to look after this baby during night time.