SURINDER SINGH KASHYAP Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner, by means of this petition, has challenged his transfer from Mandi to Rampur. The petitioner was promoted to HPFS on 30th September, 2011 and on his promotion, he was posted as Sub Divisional Manager in Forest Working Division Mandi. Vide impugned order, dated 27th September, 2012, he has been posted to H.P. Mid Himalayan Watershed Development Project, Rampur. The grievance of the petitioner is that he has not spent his normal tenure in the forest service at Mandi. That may be true, but the fact is that from Katola, the petitioner was posted to Bhueli, which is virtually a part of Mandi Town and prior to that he has spent his most of the time in Mandi District, though also in some remote area of Mandi District.

(2.) THE second ground is that he has two children, to look after. His wife is also teaching as Lecturer in G.S.S.S. Sharti, Sub Tehsil Bali Chowki, which is a hard area. He alone is looking after his children, therefore, he may be permitted to continue at Mandi. We are afraid, this cannot be permitted since the petitioner has now spent a lot of time in Mandi District. We, however, direct that in case the petitioner's wife makes a representation that she be posted in or around Rampur, as a couple case, then that representation should be considered sympathetically and if possible, both husband and wife should be adjusted at Rampur. With the aforesaid observations, the writ petition is disposed of. All pending applications, if any, are also disposed of.