MOHINDER KUMAR CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petition is filed with the following prayer: "(i) That the respondent No.1 may be directed to suitably adjust the petitioners at one of the stations already indicated by them in representations dated 27.4.2011, Annexure P-12 and P-12/A with a further direction to relieve them without waiting for the joining of their substitutes. (ii) That the order dated 20.6.2011, Annexure P-9, passed by respondent No.1 directing respondent No.3 to treat the period of leave of petitioners as leave without pay and without break may be quashed and set aside and the orders dated 31.5.2008 (P-5) and 3.6.2008 (P-6) whereby earned leave has already been granted to them for the period of their absence during their transfer, may kindly be upheld."

(2.) THE petitioners submit that they are working at Bharmour since May 2008. In terms of the policy and being a couple case, they have made representations Annexures P-12 & P-12/A. THE action is to be taken by the 1st respondent. THEre will be a direction to the 1st respondent to look into the representations, Annexures P-12 & P-12/A and take appropriate action thereon in accordance with law, equity and justice, within a period of one month from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner before the 1st respondent. We make it clear that it will be open to the petitioners to make supplementary representation(s) pointing out any other vacancy(s) which may arise in the meanwhile.

(3.) WITH the above observations, writ petition is disposed of, so also the pending application(s), if any. Authenticated copy.