SH MILAP CHAND Vs. STATE OF H. P.

JUDGEMENT

(1.) The petitioner, who happens to be a Principal of Government Senior Secondary School Dugli, Tehsil Churah, District Chamba, instead of being a role model, has indulged in an unnecessary and otherwise avoidable litigation, that too, to safeguards his individual interest, over and above that of the students.

(2.) The facts, as are necessary for the decision of the instant petition, are that the petitioner after rendering service for a considerable time came to be promoted as Headmaster on 24.04.2018 and was posted at Government High School Naila, Tehsil Churah, District Chamba.

(3.) Thereafter, the petitioner on 29.09.2020 was appointed as Principal and posted at Government Senior Secondary School, Dugli, Tehsil Churah, District Chamba, where he is serving till date and has filed the instant petition for grant of following relief:-