Himachal Pradesh High Court
Dr. Ruchi Sharma vs State Of Himachal Pradesh And Others on 4 January, 2021
Bench: L. Narayana Swamy, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CWP No.6311 of 2020 Date of decision : 4th January, 2021 Dr. Ruchi Sharma ... 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 Anoop Chitkara, Judge.
Whether approved for reporting?1 For the Petitioner : Mr. Mandeep Chandel, Advocate.
For the Respondents : Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami and Mr. Adarsh K. Sharma, Additional Advocate Generals, for the State.
PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Anoop Chitkara, Judge(oral) The petitioner, who is working as a Medical Officer at Primary Health Centre, Karhota, Block Bhoranj, District Hamirpur and is under transfer to Primary Health Centre, Susnal, District Bilaspur, has come up before this Court, seeking quashing of impugned order of transfer Annexure P-1.1
Whether reporters of Local Papers may be allowed to see the judgment?::: Downloaded on - 04/01/2021 20:18:50 :::HCHP
...2...
2. In view of the nature of the order, we propose to pass, no response is required from the respondents.
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3. Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders, within one week.
Pending application(s), if any, are closed.
(L. Narayana Swamy) Chief Justice (Anoop Chitkara), Judge January 4, 2021 (KS) ::: Downloaded on - 04/01/2021 20:18:50 :::HCHP