MAHESH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, a Trained Graduate Teacher (Medical), has filed this writ petition for seeking a direction to the respondents/State to transfer him from the present place of his posting i.e. Government Senior Secondary School Kashimblidhar, Block Seraj-II, Tehsil Balichowki, Distt. Mandi to one of the stations of his choice mentioned in the prayer clause of the writ petition.

(2.) While issuing notice to the respondents, time was granted to the learned Additional Advocate General to have instructions in the matter. The learned Additional Advocate General, on instructions, informed this Court that the posts in the schools mentioned by the petitioner stand filled up.

(3.) As per further instructions obtained by the learned Additional Advocate General the petitioner was ordered to be adjusted in Government Senior Secondary School Panjain, Distt. Mandi, vide order of this Court dated