YASH PAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The precise grouse of the petitioner in the present writ petition is that, despite making a representation for his adjustment, which has duly been forwarded by the Principal, Government Senior Secondary School, Kuthari, Ghasni, District Shimla, his request has not been acceded to.

(2.) As per the averments made in the petition, the petitioner was transferred to the present place of posting in the month of May 2025, where he joined his duties.

(3.) As per the Office Memorandum dtd. 13/2/2025, it has been clearly mentioned that in case any employee, who is transferred, feels aggrieved, should not proceed further to directly approach this Court. However, the concerned employee, after joining at the transferred station, can make a representation, which is to be decided by the competent authority.