SANJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India, praying therein for following substantive relief:-

(2.) The case of the petitioner is that he joined the respondent-department as TGT(A) on 15/1/2004 and thereafter served at various places. On 9/5/2022, the petitioner was posted at Government High School Badhyat, District Bilaspur and vide office order dtd. 18/5/2023 (Annexure P-1), he was promoted as Lecturer (Political Science) and was ordered to be posted at Government Senior Secondary School, Pujarli-3, District Shimla.

(3.) On 20/5/2023, petitioner filed a detailed representation (Annexure P-2) to the Hon'ble Education Minister, requesting therein that he may be adjusted against vacant post in District Bilaspur, as three posts are lying vacant there and had also sought extension of time for joining at the new place of posting due to adverse family circumstances vide communication dated 29. 05.2023 (Annexure P-3), as his son is 100% hearing impaired and is still under treatment and in case, he is compelled to join at new place of posting, it would be very difficult for him to take care of his 9 years disabled son.