Reshma Devi vs State Of Himachal Pradesh And ...
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        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                           CWP No.6347 of 2020
                              Decided on: 4th January, 2021
    ____________________________________________________________




                                                                         .
    Reshma Devi                                     .....Petitioner





                                              Versus





    State of Himachal Pradesh and another        .....Respondents
    _____________________________________________________________
    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1 Whether approved for reporting?
    ______________________________________________________
    For the petitioner:                       Mr.   Balwant              Singh        Thakur,
                      r                       Advocate.

    For the respondents:                      Mr.   Ashok    Sharma,    Advocate
                                              General with Mr. Vinod Thakur,
                                              Mr. Vikas Rathore & Mr. Shiv Pal
                                              Manhans,    Additional   Advocates


                                              General and Ms. Seema Sharma,
                                              Mr.    Bhupinder      Thakur    &
                                              Mr. Yudhvir Singh Thakur, Deputy
                                              Advocates General.




                                              (Through Video Conferencing)





    Tarlok Singh Chauhan, Judge (Oral)

The petitioner admittedly has been serving as

TGT(Medical) in the difficult area sub-cadre at GSSS

Bhatgarh, Education Block Dadahu, District Sirmour, as

notified by the respondents on 3rd October, 2016, ever since

her appointment in the year 2014. Thus, she has completed

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

her normal tenure of service and is entitled to be transferred

to a soft station of her choice, for which she has already made

a representation vide Annexure P-3. However, we find that

.

instead of giving five stations of choice, the petitioner has

only opted to give four stations, that too, of her home district.

2. In this view of the matter, we dispose of the

present writ petition by directing the petitioner to make a

fresh representation to respondent No.2, indicating therein

five stations of her choice, out of which, one essentially would

be outside her home district, within one week from today. On

receipt of the representation, respondent No.2 shall consider

and decide the same by issuing necessary orders of transfer

and posting within a further period of two weeks. Pending

miscellaneous application(s), if any, also stand disposed of.

For compliance, to come up before the learned

Vacation Judge on 12.02.2021.

                                      (Tarlok Singh Chauhan)
                                              Judge


                                         (Jyotsna Rewal Dua)
    January 04, 2021                           Judge
          (Mukesh)