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Himachal Pradesh High Court

Chanchal Kumari vs State Of H.P. And Ors on 13 December, 2022

Bench: Tarlok Singh Chauhan, Virender Singh

        IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                            CWP No. 8565/2022
                                            Decided on : 13.12.2022

    Chanchal Kumari                                                            .....Petitioner




                                                                               .

                                   Versus
    State of H.P. and ors.                                                  ....Respondents

    Coram:





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Ms. Justice Virender Singh, Judge.

    Whether approved for reporting?1No





    For the Petitioner:                     Mr. Ashok Kumar, Advocate.
    For the Respondents:                    Mr. Ashok Sharma, A.G. with
                                            Mr. Vinod Thakur, Addl. A.G. &
                                            Mr. Bhupinder Thakur, Dy.A.G.

    _____________________________________________________________________

                  Justice Tarlok Singh Chauhan, Judge (oral)

The instant petition has been filed for grant of the following substantive reliefs:

"i) that the respondents may kindly be directed to consider the case of the petitioner for transfer to the stations of her choice as mentioned in Annexure P-2 as well as in Para 5 of the writ petition, within time bound period.

ii) that the respondents may further be directed to consider and decide the representation of the petitioner dated 14.6.2022 Annexure P-2 within time bound period."

2 Admittedly, the petitioner has completed her normal tenure of service in the tribal area having been posted there continuously w.e.f. 29.7.2019. Therefore, in terms of comprehensive 1 Whether reporters of the local papers may be allowed to see the judgment? Yes.

guiding principles-2013, she is entitled to be posted at one of the stations of her choice, which are enumerated as under:

.

a) Veterinary Dispensary Udaipur, Tehsil Chamba, District Chamba, H.P.

b) Veterinary Dispensary Dranda, Tehsil and District Chamba, H.P.

c) Veterinary Dispensary Dhanai, District Chamba, H.P.

d) Veterinary Dispensary Sacch, Tehsil and District Chamba, H.P.

e) Veterinary Dispensary Bhugnara, District Kangra,H.P. 3 Accordingly, the instant writ petition is disposed of with a direction to the respondents to consider, decide and thereafter issue consequential order of transfer of the petitioner, within a period of four weeks, without insisting upon joining of the substitute. Pending application(s), if any, also stands disposed of.

4 For compliance, list on 10.1.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) 13.12.2022 Judge (pankaj) ::: Downloaded on - 14/12/2022 20:32:15 :::CIS