MANOJ AWASTHI Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has assailed office order dtd. 9/4/2024 (Annexure P-1), whereby he has been ordered to be transferred from Govt. High School, Harer (Baijnath), District Kangra, H.P. to Govt. Sen. Sec. School, Shansha (Keylong), District Lahul and Spiti, H.P.

(2.) The grievance of the petitioner is that the impugned transfer order has been issued during continuance of Model Code of Conduct without concurrence of respondent No. 4. The ground, so raised, by the petitioner is not sustainable for the reason that the impugned order of transfer is a result of an order passed by this Court in CWP No. 525 of 2024 and thus, the Model Code of Conduct may not be an impediment in implementation of the Court's order.

(3.) Learned counsel for respondent No. 4 has placed on record a communication, which reveals that the petitioner has already been appointed as Nodal Officer for Model Polling Station to be set up in 20- Baijnath Assembly Constituency and as such, his services are required for conduct of election by respondent No. 4.