RAM PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India, seeking following substantive relief:-

(2.) The case of the petitioner is that he had joined the respondents-Department as Trained Graduate Teacher (Non-Medical) on 14/3/2019 at GSSS Kaffota, District Sirmour and thereafter his services were regularized on 31/1/2022 and he remained posted at the same place. Since he has completed the normal tenure of three years at the present place, he has moved a representation dtd. 19/10/2022 (Annexure P-1) to respondent No.2, seeking his transfer on the ground that he is a patient of depression and is under treatment from Dr. RPMCH, Tanda, District Kangra and his parents are in old age, suffering from various age related ailments and there is no one to take care of them.

(3.) At this stage, learned counsel for the petitioner submits that petitioner would be satisfied in case he is permitted to file a fresh representation, within three days and the respondents are directed to consider and decide the same in a time bound manner, in terms of the Transfer Policy of the State.