Asha Devi Sharma vs State Of H.P. & Others
2021 Latest Caselaw 630 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.509 of 2021.

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Date of Decision : January 19, 2021.

Asha Devi Sharma ...Petitioner.

Versus

State of H.P. & Others ...Respondents. Coram:

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

Whether approved for reporting?1 No. For the petitioner : Mr. Ajay Kumar Dhiman, Advocate. For the respondents : Mr. Ajay Vaidya, Sr. Addl. A.G. with

Mr. Bhupender Thakur & Mr. Gaurav

Sharma, Dy. A.Gs. & Mr. Rajat Chauhan, Law Officer.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge (oral).

The petitioner, who is working as Centre Head Teacher, at

Government Centre Primary School, Bahlkwar, Education Block,

Chauntra-II, District Mandi, H.P., has come up before this Court

seeking a direction to the respondent to decide his representation

dated 07.01.2021, Annexure P-3 for her suitable adjustment in

Government Centre Primary School, Smaila, Education Block

Gopalpur-II, District Mandi, H.P.

2. Notice. Mr. Bhupender Thakur, learned Deputy Advocate

General appears and accepts service of notice on behalf of the

respondents.

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

3. In view of the nature of the order, this Court proposes to

pass, no response is required from the respondents.

.

4. Consequently, this petition is disposed of with a direction to

the second respondent to decide the representation of the petitioner,

dated 07.01.2021, Annexure P-3, in accordance with the transfer

policy, within two weeks from today. Pending application(s), if any,

are closed.

January 19, 2021 (ps)
                                to             (Anoop Chitkara),
                                                Vacation Judge