Poonam Kumari vs Coram
2021 Latest Caselaw 1140 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        CWP No. 902 of 2021
                                        Date of Decision 19th February, 2021





    ________________________________________________________

    Poonam Kumari                                                        ...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. Pawanish Kumar Shukla and

Mr.Abhay Kaushal, Advocates, through Video Conferencing.

For the Respondents: Mr. Dinesh Thakur, Additional

Advocate General, through Video Conferencing.

__________________________________________________________________ Vivek Singh Thakur, J.

CMP No. 1552 of 2021

Allowed and disposed of.

CWP No. 902 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.

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

2 Petitioner is seeking direction to respondents to

consider her representation for her transfer on the grounds set

.

out in her representation dated 31.01.2021, Annexure P-3.

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.

In view of above, respondents are 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.

Petition stands disposed of accordingly including any

pending application(s).

    February 19, 2021                   (Vivek Singh Thakur)
    (ms)                                       Judge