SHYAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) The case of the petitioner is that he is serving as a Trained Graduate Teacher (TGT) at Government Middle School, Chabh Bharau, u/c Government Senior Secondary School, Nauhli, District Mandi and has already completed more than six years at the present place of posting. The petitioner had submitted an application/representation to the respondents, in which, he had requested for his transfer from the present place of posting, as he is physically handicapped and has completed his normal tenure of three years as per Transfer Policy, but such representation has not been considered and decided by respondent No.2 till date.

(3.) Notice. Mr. Vishal Panwar, learned Additional Advocate General, accepts notice on behalf of the respondents.