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Himachal Pradesh High Court

Richa vs State Of Himachal Pradesh & Others on 10 June, 2020

Bench: L. Narayana Swamy, Anoop Chitkara

1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 1713 of 2020.

Date of Decision : June 10, 2020.

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Richa                                                      ...Petitioner.

                           Versus





State of Himachal Pradesh & 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 No. For the petitioner r : Mr. Vinay Sharma, Advocate.

For the respondents : Mr. Ashok Sharma, A.G. with Mr. Adarsh Sharma, Addl. A.G. COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Anoop Chitkara, Judge.

The petitioner, who is a JBT Teacher, posted in Government Primary School, Surah, Education Block Bagsiad, P.O. Shikawari, Tehsil Thunag, District Mandi, has come up before this Court seeking her transfer to Government Centre Primary School, Chail Chowk, District Mandi due to adverse family circumstances. In the petition, she has annexed the medical certificate of her mother, who is suffering from various disease.

2. Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

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

3. Given the nature of the order we propose to pass, no instructions are required in this matter. Learned counsel for the .

petitioner does not dispute that if the petitioner makes appropriate representation for her transfer to the concerned authority, who shall decide the same within a reasonable time, then for the time being her grievances would be redressed.

4. Mr. Ashok Sharma, learned Advocate General does not dispute the right of the petitioner to make a representation.

5. Consequently, this petition is disposed of with liberty to the petitioner to make a representation to the concerned respondent for her transfer to Government Centre Primary School, Chail Chowk, District Mandi against vacant post due to adverse family circumstances. On receipt of such representation, the concerned respondent shall decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders within four weeks from its receipt in his office. Pending application(s), if any, are closed.

(L. Narayana Swamy) Chief Justice.

(Anoop Chitkara), Judge June 10, 2020 (ps) ::: Downloaded on - 11/06/2020 20:21:17 :::HCHP