JAGBIR SINGH CHANDEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Mr. Vikas Rathore, learned Deputy Advocate General has placed on record letter dated 23rd December, 2010, according to which the petitioner has been adjusted in Government Middle School, Saroun, District Mandi and he has joined his duties on 14th December, 2010. Mr. Rajesh Kumar, learned Counsel for the petitioner submits that his client has joined at Government Middle School, Saroun under compulsion and his client wants the adjudication of the matter on merits.

(2.) Petitioner was promoted as Trained Graduate Teacher (Arts) on 3rd January, 2006. He worked as Trained Graduate Teacher in Government Senior Secondary School Choru at Nadaun, District Hamirpur upto 21.7.2008. He was transferred from Government Senior Secondary School, Choru to Government Senior Secondary School (Girls), Hamirpur on 21st July, 2008. Thereafter he was transferred to Government Senior Secondary School (Boys), Hamirpur on 10th June, 2010. The petitioner has now been transferred from Government Senior Secondary School (Boys), Hamirpur to Government Middle School Manihal, district Hamirpur vide Annexure P-1, dated 24th November, 2010.

(3.) Mr. Rajesh Kumar, learned Counsel for the petitioner has argued that his client was not permitted to work in Government Senior Secondary School (Boys), Hamirpur for a normal period of 3 to 5 years. He has also argued that the petitioner has been shifted out from Government Senior Secondary School (Boys), Hamirpur in advance to accommodate the daughter of a local M.L.A., i.e. respondent No. 4. Respondent-State has not chosen to file any reply. Respondent No. 4 stands duly served. However, neither the respondent No. 4 is present in person nor is she represented by any Advocate.