TARA CHAND SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the instant writ petition with the following prayer(s):-

(2.) The case of the petitioner is that petitioner was appointed as Language Teacher under Voluntary Teacher Scheme in 1992 in GSSS Mandhole, Tehsil Jubbal, District Shimla. Consequent upon the Government decision, the services of the petitioner were regularized as Language Teacher in 1999 while working in the same school where the petitioner continued to work till 2002. Thereafter, petitioner worked in GSSS Sarog and was thereafter transferred to GSSS Sanjauli and thereafter in GSSS (Boys) Theog, then in GSSS Totu and then in GSSS Jais. On promotion as TGT (Arts) in 2011, petitioner served under the respondents at GHS Bathlog. Thereafter, on promotion as Lecturer (School Cadre) (Hindi), petitioner was posted in GSSS Purag (Shimla) on 30/8/2022.

(3.) While working at GSSS Purag (Shimla) as Lecturer School Cadre (Hindi) since 30/8/2022, petitioner on account of certain family hardships and adversarial conditions, made representation to the competent authority (Hon'ble Chief Minister) on 22/6/2023. The request of the petitioner was acceded to by the competent authority leading to the issuance of orders dtd. 29/8/2023 (Annexure P-2), whereby petitioner was transferred from GSSS Purag to GSSS Mashobra without TTA/JT. The stipulation of the terms "without TTA/JT" also corroborates stand of the petitioner that the transfer is on request which is also borne out from the records, as referred to above.