RAMESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition, claiming therein, the following substantive reliefs:-

(2.) The facts which emerge from the pleadings are that the petitioner was appointed, vide office order dtd. 22/3/2001 as Trained Graduate Teacher (in short 'TGT') (Non- Medical), who joined his duties on 17/4/2001. Later on, he was transferred from Government High School, Shikhal, Shimla to Government Middle School, Udeep under complex, Government High School, Kumarkha, Chamba.

(3.) The petitioner had challenged the said transfer order before the H.P. State Administrative Tribunal by filing O.A. No.2068 of 2006, which was ordered to be treated as representation, since the petitioner had already served in the Hard and tribal area, to be decided by the respondents. However, the respondents-State rejected the representation on 16/6/2006 and the transfer order passed earlier was maintained. The petitioner feeling aggrieved by the said order, again approached the H.P. Administrative Tribunal by filing O.A. No.2956 of 2006, which was disposed of on 27/9/2006 (Annexure P-I), again giving directions to the respondents to decide the representation and till then the transfer order was stayed.