Munna Devi vs Coram
2021 Latest Caselaw 1093 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        CWP No. 774 of 2021
                                        Date of Decision 16th February, 2021





    ________________________________________________________

    Munna Devi                                                           ...Petitioner

                                                   Versus

    State of HP & others

    Coram
                          r                to                        ....Respondents

    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: Mr. Surinder Saklani, Advocate,

through Video Conferencing.

For the Respondents: Mr. Yudhveer Singh, Deputy

Advocate General, through Video Conferencing.

__________________________________________________________________ Vivek Singh Thakur, J.

CMP No. 1413 of 2021

Allowed and disposed of.

CWP No. 774 of 2021

Notice. Mr. Yudhveer Singh, learned Deputy Advocate

General, appears and waives service of notice on behalf of the

respondents and seeks time to file reply.

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

2 Present petition has been filed seeking direction to

the respondents to transfer the petitioner as requested in her

.

representation dated 11.01.2021 addressed to the Deputy

Director, Elementary Education, Mandi, District Mandi, Annexure

P-1.

3 In view the nature of order proposed to be passed, no

reply or instructions are necessary to be called for from the

respondents.

4 Petitioner has sought her transfer from present place

of posting where she has been posted since 28 th September,

2016 on the grounds stated in representation made by her and

also explained in petition.

5 In view of above, respondents are directed to decide

the representation of petitioner by passing a speaking and

reasoned order on or before 15 th March, 2021. Needless to say

that order shall be passed after giving the personal hearing to

petitioner, if desired so.

6. At this stage, learned Deputy Advocate General

submits that representation, Annexure P-1, has been addressed

to Deputy Director, Elementary Education, Mandi, whereas the

same is to be decided by the Director, Elementary Education,

Himachal Pradesh.

7. Considering these submissions, the Deputy Director,

Elementary Education, Mandi is directed to transmit the

.

representation of petitioner to respondent No.2 henceforth for

consideration. In addition, petitioner is also at liberty to file a

fresh detailed representation before the Director, Elementary

Education, Himachal Pradesh directly on or before 25 th February,

2021.

Petition stands disposed of accordingly including any

pending application(s).

    February 16, 2021                       (Vivek Singh Thakur)
    (ms)                                           Judge