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Himachal Pradesh High Court

Anjana Kumari vs State Of H.P. & Ors on 6 January, 2021

Bench: Sureshwar Thakur, Chander Bhusan Barowalia

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .

                                              CWP No. 5977 of 2020
                                              Date of Decision: 6th January, 2021
           Anjana Kumari                                            .....Petitioner
                                                 Versus





           State of H.P. & ors.                                             ......Respondents
           Coram

The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1 For the petitioner: Mr. K.B. Khajuria, Advocate. For the respondents: Mr. Ashwani Sharma, Addl. AG with Mr. J.S. Guleria, Dy. AG, for respondents No. 1 and 2. r Ms. Vandna Kumari, Advocate, for respondent No. 3.

(Through Video Conferencing) Sureshwar Thakur, Judge (oral).

Since, it is stated by Mr. Ashwani Sharma, the learned Additional Advocate General, appearing on behalf of respondents No. 1 and 2, that only after completion of the normal tenure, of, three years, by the writ petitioner, at the station concerned, she became transferred therefrom, through the impugned Annexure, to, the station, borne therein, hence the impugned order, of, transfer, does fall within the ambit of the apposite guidelines and policies, wherein, a, prescription is borne that, after completion of the tenure of three years, at the station concerned, by any public Officer/Official, the latter(s) can be posted elsewhere. Consequently, the impugned transfer order does not suffer from vice of any illegality.

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

However, it is open for the writ petitioner, and also to respondents .

concerned, to, forthwith make representation(s), to, the authority(ies) concerned, seeking their posting(s), at, convenient station(s) and the authority(ies) concerned, upon, receiving the afore representation(s), shall in accordance with the relevant guidelines and policies, make a decision thereon(s), within one week hereafter.

2. In view of the above, the extant writ petition is disposed of, so also, pending applications, if any, (Sureshwar Thakur) r Judge (Chander Bhusan Barowalia) th 6 January, 2021. Judge (raman/CS) ::: Downloaded on - 06/01/2021 20:16:52 :::HCHP