CHAMAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, a Principal (School cadre), has come up before this Court, by way of the instant petition, seeking the following prayer(s):-

(2.) The only grievance of the petitioner is that as per Notification dtd. 30/9/2023 (Annexure P-2), upon approval of the competent authority, the petitioner was transferred from GSSS Kathiana (District Hamirpur) to GSSS Kapahra (District Bilaspur).

(3.) After issuance of the Notification of transfer dtd. 30/9/2023, Annexure P-2, from GSSS Kathiana to GSSS Kapahra, the Respondent No.1 has issued another Notification on 30/9/2023, Annexure P-3, (herein after referred to as Impugned Order), whereby, the transfer of the petitioner ordered on 30/9/2023, Annexure P-2, was kept in abeyance. The petitioner has assailed the Notification dtd. 30/9/2023 (Annexure R-2) keeping the transfer order(s) (Annexure A-2) in abeyance in these proceedings.