YOG RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, a Junior Basic Teacher, was transferred on 1/3/2021 from Government Primary School Baggi-

(2.) Subsequent to the above judgment rendered in CWP No. 1407 of 2021, representation of the petitioner was considered by respondent No.2. The petitioner was also given personal hearing on 26/3/2021. His representation was decided vide order dtd. 17/4/2021 (Annexure P-3), whereunder, petitioner was adjusted and transferred to GPS Patti, District Chamba. In passing this order, the respondent noticed the facts that (i) the petitioner on 1/3/2021 had been transferred to GPS Banog, where only four students were enrolled, whereas at GPS Patti, there were seventeen students, but without any teacher and (ii) that the petitioner had completed more than twelve years at the present place of posting, i.e. GPS Baggi. Aggrieved by this order of consideration dtd. 17/4/2021, the petitioner has preferred the instant petition.

(3.) Learned counsel for the petitioner submitted that the petitioner was transferred from GPS Baggi on the basis of a DO Note to accommodate private respondent No.5. He further submitted that the petitioner subsequent to his regularization, has not completed his normal tenure of three years at GPS Baggi.