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Himachal Pradesh High Court

Aarti Devi vs State Of H.P. & Another on 1 February, 2021

Author: Anoop Chitkara

Bench: Anoop Chitkara

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 608 of 2021 .

                                      Date of Decision: February 01, 2021





    Aarti Devi                                                          ...Petitioner

                                      Versus





    State of H.P. & Another                                           ...Respondents
    Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. Whether approved for reporting?1 No. For the petitioner : Mr. Surinder Prakash Sharma, Advocate. For the respondents : Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Vikrant Thakur, Addl. A.G. COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Anoop Chitkara, Vacation Judge(oral) The petitioner, who is working as Staff Nurse at Dr. Yashwant Singh Parmar Government Medical College, Nahan, District Sirmaur, H.P., has come up before this Court seeking her transfer from the present place of posting on the ground that her case is covered under clause 5.4 of the Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides concession to couples. In this regard, the petitioner has already made representation dated 22.12.2020, Annexure P-1, which is still pending before the concerned authority.

Whether reporters of Local Papers may be allowed to see the judgment?

2. Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and accepts service of notice on .

behalf of the respondents.

3. In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.

4. Consequently, this petition is disposed of with a direction to the respondents to decide the representation of the petitioner, in the light of the transfer policy occupying the field, within a week. Liberty is reserved to the petitioner to approach this Court again, in case she still feels aggrieved and dissatisfied with the outcome of the representation. Pending application(s), if any, are closed.

(Anoop Chitkara), February 01, 2021 (ps) Vacation Judge.