RAJ KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice confined to respondents No.1 to 3 which is waived by learned Deputy Advocate General. Considering the pleadings, submissions made by learned counsel for the parties, the order impugned herein and the order being passed hereinafter, notice of this petition is not required to be issued to respondent No.4.

(2.) With the consent of learned counsel for the parties, matter is heard at this stage.

(3.) Petitioner- Raj Kumar is serving as Assistant Professor Hindi in the respondent-Education department. Another Assistant Professor, Hindi by the name of Raj Kumar instituted CWP No.11822/2025 with the grievance that he had completed requisite tenure at hard and tribal area of Pangi, District Chamba but his representation seeking transfer from Government College, Pangi, District Chamba, H.P to a station of his choice was not being decided by the competent authority. The said writ petition was decided on 23/7/2025 with direction to the competent authority to decide the representation of said Shri Raj Kumar in accordance with law within four weeks. Pursuant thereto, the respondents issued notification on 15/12/2025 (Annexure P-2) transferring Raj Kumar (petitioner in CWP No. 11822/2025) to Government College, Mandi, District Mandi vice present petitioner-Raj Kumar.