Dr. Ruchi Sharma vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 121 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

CWP No.6311 of 2020

Date of decision : 4th January, 2021

Dr. Ruchi Sharma ... Petitioner Versus

State of Himachal Pradesh and others ...Respondents Coram:

The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.

The Hon'ble Mr. Justice Anoop Chitkara, Judge.

Whether approved for reporting?1

For the Petitioner : Mr. Mandeep Chandel, Advocate.

For the Respondents : Mr. Ashok Sharma, Advocate General with

Ms. Ritta Goswami and Mr. Adarsh K. Sharma, Additional Advocate Generals, for the State.

PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Judge(oral) The petitioner, who is working as a Medical Officer at

Primary Health Centre, Karhota, Block Bhoranj, District Hamirpur

and is under transfer to Primary Health Centre, Susnal, District

Bilaspur, has come up before this Court, seeking quashing of

impugned order of transfer Annexure P-1.

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

...2...

2. In view of the nature of the order, we propose to pass,

no response is required from the respondents.

.

3. Consequently, this petition is disposed of with liberty

to the petitioner to make representation to the first respondent,

within one week, in accordance with the transfer policy. On receipt

of such representation, the said respondent shall decide the same,

in the light of the transfer policy occupying the field, and pass

appropriate orders, within one week.

Pending application(s), if any, are closed.

(L. Narayana Swamy) Chief Justice

(Anoop Chitkara), Judge January 4, 2021 (KS)