VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following substantive reliefs:

(2.) The case of the petitioner is that he was initially appointed as JBT on regular basis w.e.f. 7/6/1999 and was posted at GPS Padoga (boys) and thereafter he served at different stations of the District, being District cadre post. The petitioner had applied for the post of Block Resource Centre Coordinator (BRCC) after fulfilling the criteria as per the Policy or guideline. The Selection Committee has recommended the name of the petitioner and vide Office Order dtd. 16/11/2018, he was appointed as BRCC at GPS Lalhari Education Block Haroli, District Una, H.P. and thereafter remained posted at the same place till date. However, vide impugned Office Order dated 16. 01.2023 (Annexure P 1), the petitioner was repatriated and posted against the vacant post of JBT at GPS, Band Bakshi, Education Block Gagret II, District Una without, TTA/JT whereas, he had never made any such request to the authority and the same had been done at the behest of respondent No. 4 and respondent No. 4 had been posted in place of the petitioner in an illegal manner, without there being any public interest. Further, the case of the petitioner is that he is surrounded with adverse family circumstances, as his mother and one of his brothers are bedridden.

(3.) Learned counsel for the petitioner has submitted that at this stage, the petitioner would be satisfied if he is permitted to file a representation before respondent No. 2 and if the same is decided in a time bound manner.