Ms. Shama vs State Of H.P. And Another
2021 Latest Caselaw 1134 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                            CWP No. 908 of 2021
                                            Decided on: 19th Feb. 2021




                                                                             .
    _______________________________________________________





    Ms. Shama                                 ....Petitioner
                                       Versus





    State of H.P. and another                 ...Respondents
    ________________________________________________________
    Coram
    The Hon'ble Mr. Justice Vivek Singh Thakur, Vacation Judge.





    1Whether approved for reporting?
    ________________________________________________________
    For the petitioner: r  Mr. Naresh K. Sharma, Advocate.
    For the respondents:                   Mr. Dinesh Thakur, Addl. Advocate
                                           General.

                                           Through Video Conferencing


    Vivek Singh Thakur, Judge (Oral)

CMP No. 1565 of 2021

Allowed and disposed of.

CWP No. 908 of 2021

Notice. Mr. Dinesh Thakur, learned Additional

Advocate General appears and waives service of notice on

behalf of the respondents and seeks time to file reply.

2. Petitioner is seeking direction to respondents

to consider her representation for her transfer on the

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

grounds set out in her representations Annexure P-3

(colly).

.

3. In view of 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 on the grounds stated in representation

made by her and also explained in petition.

5. In view of above, Director Health Services

(respondent No.2) is directed to decide the representation

of petitioner by passing a speaking and reasoned order on

or before 6th April, 2021. Needless to say that order shall

be passed after giving the personal hearing to petitioner,

if desired so.

6. Petition stands disposed of accordingly

including any pending application(s).

7. Petitioner may produce the downloaded copy of

the order passed by the Court before the Authorities

concerned if required and the concerned Authority shall

not insist for the certified copy of the order rather passing

of order can be verified from the web-page of this Court.

.

                                     (Vivek Singh Thakur)





    19th February, 2021                  Vacation Judge
         (TM)





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