Himachal Pradesh High Court
Sarswati Devi vs . State Of H.P. & Anr. on 8 September, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Sarswati Devi Vs. State of H.P. & Anr.
CWP No.3925 of 2023 .
08.09.2023 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Varun Chandel, Additional Advocate General with Mr. Rajat Chauhan, Law Officer, for the respondents.
Learned Additional Advocate General has placed of on record copy of instructions memo dated 08.08.2023 alongwith order dated 07.08.2023, which, inter-alia, reads rt as under:-
"In the compliance the aforesaid orders of the Hon'ble High Court the petitioner was called for personal hearing on 18-07-2023. She attended the same and submitted her representation in this office on 18-07-2023 vide which she is serving in GHS Sayar Dobha, U/C GSSS Ranikotla, Distt. Bilaspur and she further requested that she may be transferred to nearby Distt.
Bilaspur, against vacancy. The daughter of the petitioner is having 80% permanent disability of "Locomotor Impaired". She has given five stations of her choice in the aforesaid representation.
Whereas, from perusal of record, it has been found that the petitioner is working at GHS Sayar Dobha, U/C GSSS Raniktla, Distt. Bilaspur, w.e.f. 05.06.2021 and has not completed the normal tenure of three years. However, stations of his choice are not vacant at this stage and also there is no person who has completed his normal tenure. Keeping in view, the above facts and circumstances, the case of the petitioner for transfer cannot be considered at this stage. Hence, request made by the petitioner is hereby rejected. The representation of the petitioner is disposed of accordingly."
2. Learned counsel for the petitioner submits that the stations given by the petitioner were lying vacant at the time of furnishing the representation. The same were filled-
up subsequently by the respondents. He, however, submits that the petitioner is ready and willing to furnish list of ::: Downloaded on - 08/09/2023 20:37:44 :::CIS fresh stations, where she can be adjusted in view of the .
medical condition of her daughter, whereafter the respondents may consider to adjust her at any of such stations.
3. Such a representation be made by the petitioner of within three days from today, whereafter, the respondents may consider the same and pass appropriate orders in rt accordance with law taking into consideration the difficulty being faced by the petitioner, within a period of ten days thereafter.
List on 25.09.2023.
Jyotsna Rewal Dua
September 08, 2023 Judge
Mukesh
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