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Himachal Pradesh High Court

Bandna Kumari vs State Of Himachal Pradesh And Others on 7 November, 2019

Bench: L. Narayana Swamy, Dharam Chand Chaudhary

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                          CWP No. 3307 of 2019




                                                                               .
                                                          Decided on: 07.11.2019





    Bandna Kumari                                                           ...Petitioner





                                              Versus

    State of Himachal Pradesh and others                                    ...Respondents


    Coram

    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.

    The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.

    Whether approved for reporting?1


    For the petitioner:                  Mr. Mandeep Chandel, Advocate.



    For the respondents:                 Mr. Ashok Sharma, Advocate General,
                                         with M/s. J.K. Verma, Ranjan Sharma,
                                         Adarsh K. Sharma and Ritta




                                         Goswami,      Additional   Advocates





                                         General.





    Dharam Chand Chaudhary, Judge. (Oral)

The petitioner is working as a Junior Basic Teacher (JBT) in Government Center Primary School Dharampur, Education Block Gopalpur, District Mandi. She has completed the normal tenure of three years in the said 1 Whether reporters of the local papers may be allowed to see the judgment?

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School. In view of that she is suffering from 40% disability and on account of alleged adverse family circumstances, she .

made representation (Annexure P­5) to respondent No. 2 for her transfer to one of the places of her choice, including Government Primary School Thana, Gopalpur Education Block, where the post of JBT, according to her, is likely to fall vacant on retirement of the incumbent posted there on and with effect from 30th November, 2019.

2. Learned counsel submits that the petitioner would feel content in case the writ petition is disposed of with a direction to decide the representation (Annexure P­5) in a time bound manner.

3. The writ petition is accordingly disposed of with a direction to respondent No. 2 to decide the representation (Annexure P­5) within two weeks from today by passing a reasoned order. The petitioner may also be given the opportunity of being heard, if required by her. Against surviving grievances, if any, she may resort to the remedy available to her in accordance with law.

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4. Pending miscellaneous applications, if any, are also disposed of accordingly.

.

Copy dasti.

(L. Narayana Swamy) Chief Justice (Dharam Chand Chaudhary) Judge November 07, 2019 ( rajni ) r ::: Downloaded on - 08/11/2019 20:24:44 :::HCHP