KULDEEP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Sidharth Jalta, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents.

(2.) By way of present writ petition, the petitioner, who is working as Principal (College Cadre), Government College, Kaffota, District Sirmaur, HP, seeks his transfer to Government College Barotiwala, District Solan, HP, Government College Nalagarh, District Solan, HP, where the vacancy has occurred on 1/1/2026 by way of making representation Annexure P-8.

(3.) Though the writ petition filed by the petitioner is not maintainable. However, keeping in view the disability of his daughter as is evident from a perusal of Annexure P-1, which is to the extent of 75%, this Court has entertained the petition as a special case.