Himachal Pradesh High Court
Sanjna Kumari vs State Of Himachal Pradesh And Others on 19 November, 2019
Bench: L. Narayana Swamy, Jyotsna Rewal Dua
1 HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.3555 of 2019 Decided on: 19.11.2019 .
Sanjna Kumari .............Petitioner Versus State of Himachal Pradesh and others ........Respondents ____________________________________________________________________ Coram:
Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 For the petitioner : Mr. Ashish Verma, Advocate.
For the respondents :
Mr. Ashok Sharma, Advocate General, with Mr. Adarsh Sharma, Mr. Ranjan r Sharma, Ms. Ritta Goswami, Mr. Nand Lal Thakur, Additional Advocate Generals, for the respondents/State. ___________________________________________________________________ Jyotsna Rewal Dua, Judge (Oral).
The petitioner after her appointment on contractual basis as PGT (Hindi), is serving at Government Senior Secondary School, Kothi-Kohar (Chhota Bangal), District Kangra (H.P.), which according to the petitioner, falls under Sub Cadre area of the Transfer Policy.
2. The main grievance of the petitioner is that she has completed normal tenure in hard/difficult area at her present place of posting and that she had made a representation dated 13.12.2018 (Annexure P-1) to the concerned authorities, seeking 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 21/11/2019 20:23:44 :::HCHP 2her transfer to soft area, but no action on the said representation has been taken by the respondents till date.
3. It is seen that the petitioner in the instant writ .
petition has also given certain stations of her choice, where according to her, she can be adjusted.
4. Considering the averments and prayer made on behalf of the petitioner, we dispose of the instant writ petition with a direction to the petitioner to submit a fresh detailed representation before the Competent Authority, reflecting the stations of her choice in a soft area, in accordance with Transfer Policy, within a period of two weeks from today. The Competent Authority shall consider and take a conscious decision in the matter, in accordance with the Transfer Policy, within a period of two weeks thereafter, for transfer of petitioner to soft area.
With the aforesaid observations/directions, the writ petition stands disposed of, so also the pending miscellaneous application(s), if any.
Copy 'Dasti'.
(L. Narayana Swamy)
Chief Justice
(Jyotsna Rewal Dua)
November 19, 2019 Judge
(Yashwant)
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