SOHAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Rajat Chauhan, learned Assistant Advocate General, accepts notice on behalf of the respondents. On his instruction, Mr. Anup Rattan, learned Advocate General, has also put in appearance on behalf of respondents.

(2.) By way of this petition, the petitioner has, inter alia, prayed for the following reliefs:-

(3.) The case of the petitioner is that he is serving as a JBT Teacher in District Solan. Initially, he was appointed on contract basis as such in the year 2019 and thereafter, his services stood regularized in the year 2022. According to the petitioner, he submitted a representation in the month of May 2025, for inter-district transfer and in terms of impugned order dtd. 4/10/2025 (Annexure P-5), his prayer has been rejected by the competent Authority.