ASHOK KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Ms. Leena Guleria, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

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

(3.) Petitioner is serving as Lecturer English in the respondent-department and posted at Government Senior Secondary School Manhuta, District Chamba, H.P. The case set up by the petitioner is that he has been serving at the present place of posting w.e.f. 24/12/2019. On completion of more than five years of service at the present place of posting, petitioner represented to respondent No.2 on 16/10/2024 (Annexure P-3) seeking his transfer citing adverse family circumstances. Petitioner's grievance is that the said representation has till date not been decided by respondent No.2/competent authority.