DEV DUTT PATHANIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the instant petition under Article 226 of the Constitution of India, seeking following reliefs:-

(2.) Learned counsel appearing for the petitioner has submitted that the petitioner had joined as TGT (Non-medical) with the respondent department in August, 2018. The petitioner has completed his normal tenure in a hard/difficult area. The petitioner has moved a representation, Annexure P-5 to respondent No.2 through proper channel for his transfer to a soft area. However, no action has been taken on the said representation so far.

(3.) Accordingly, we deem it fit and appropriate to dispose of the instant writ petition with a direction to respondent No.2, to decide, in accordance with law, the representation, Annexure P-5, moved by the petitioner within two weeks from the receipt of the copy of this order.