DEVENDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed seeking mainly the following reliefs:

(2.) It is submitted by Ms. Nandita, learned counsel for the petitioner that the petitioner has served substantially in the hard area and now on his promotion as Tehsildar, he has again been transferred, vide Annexure P-1 dtd. 2/2/2026 and posted at Tehsil Nichar, at Bhawanagar, District Kinnaur, H.P. It is vehemently argued by learned counsel for the petitioner that since petitioner had already served in the hard area, therefore, the order impugned as passed by the respondents is illegal in the eyes of law. She further submits that in order to redress his grievances the petitioner had made a representation vide Annexure P-3 and he shall be satisfied in case respondents are directed to consider the representation of the petitioner and take sympathetic view while deciding the representation. She further submits that respondents may be directed to decide the representation of the petitioner Annexure P-3 dtd. 3/2/2026 within a time bound manner.

(3.) Accordingly, respondents are directed to consider and decide the representation of the petitioner dtd. 3/2/2026 (Annexure P-3) expeditiously, preferably within a period of 10 days from today. It is further directed that the petitioner shall not be compelled to join the new place of posting till a decision is taken by the respondents/ authorities, on his representation.