LAWS(HPH)-2026-2-29

CHAMAN LAL Vs. STATE OF H.P.

Decided On February 02, 2026
CHAMAN LAL Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) In view of the order proposed to be passed in the present writ petition no reply is intended to be called for from the respondents.

(2.) The petitioner by way of this writ petition, has prayed that the petitioner may be directed to be transferred from his place of posting i.e. Government Senior Secondary School, Somnachani, Seraj-II, Patwar Circle Somgad, District Mandi, H.P.; where he is serving since 5/9/2017.

(3.) As per the transfer policy, a person who has served in tribal/hard/difficult areas and also remote/rural areas for two winters and three summers is entitled to be adjusted at one stations of his choice.