ASHOK KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Ashwani Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

(2.) The petitioner has admittedly completed more than 4 years of service in the most difficult area, i.e. Govt. Senior Secondary School, Thachi, Mandi. Therefore, in terms of the Comprehensive Guiding Principles- 2013 for regulating the transfers of the State Government employees, he is entitled to be posted at one of the stations of his choice.

(3.) The petitioner has though mentioned certain stations of his choice in the petition, however, the same are not in accordance with the aforesaid comprehensive guiding principles.