Geeta vs State Of H.P. And Another
2021 Latest Caselaw 494 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                           CWP No.364 of 2021
                              Decided on: 8th January, 2021
    ____________________________________________________________




                                                                         .
    Geeta                                           .....Petitioner





                                              Versus





    State of H.P. 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? No
    ______________________________________________________
    For the petitioner:                       Mr. Parveen Chauhan, Advocate.

    For the respondents:                      Mr.   Ashok    Sharma,     Advocate

                                              General with Mr. Vinod Thakur,
                                              Mr. Vikas Rathore & Mr. Shiv Pal
                                              Manhans,    Additional    Advocates
                                              General and Mr. Bhupinder Thakur


                                              & Mr. Yudhvir Singh Thakur,
                                              Deputy Advocates General.
                                              (Through Video Conferencing)




    Tarlok Singh Chauhan, Judge (Oral)

The petitioner has admittedly completed more

than the normal tenure in the tribal area at GHS Sahali

(Pangi), District Chamba, having been posted there ever since

the year 2006. In such circumstances, she is entitled to be

transferred to a soft area, for which she has already given five

stations of choice, as is evident from para 7 of the petition.

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

2. Consequently, the present writ petition is

disposed of with a direction to the respondents to consider

the case of the petitioner and post her in any of the stations

.

opted by her, within a period of three weeks from today.

Pending miscellaneous application(s), if any, also stand

disposed of.

For compliance, to come up before the learned

Vacation Judge on 12.02.2021.

                 r                    (Tarlok Singh Chauhan)
                                              Judge


                                       (Jyotsna Rewal Dua)
    January 08, 2021                         Judge



         (Mukesh)