Manju Kumari vs State Of H.P. & Others
2021 Latest Caselaw 683 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 569 of 2021.

Date of Decision: January 28, 2021

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    Manju Kumari                                                        ...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. Chaman Negi, Advocate. For the respondents : Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Sudhir Bhatnagar, Addl. A.G. & Mrs. Seema Sharma, Dy. A.G.

COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE

Anoop Chitkara, Vacation Judge(oral)

The petitioner, who is working as Staff Nurse at Indira

Gandhi Medical College and Hospital, Shimla, H.P., has come up

before this Court seeking her transfer from the present place of

posting to Civil Hospital, Sundernagar, District Mandi, on the

ground of adverse family circumstances. In this regard, the

petitioner has already made a representation dated 09.11.2020,

Annexure P-1, which is still pending before the concerned

authority.

2. Notice. Mr. Ajay Vaidya, learned Senior Additional

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.

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4. Consequently, this petition is disposed of with liberty

to the petitioner to make representation to the respondent/

authorities concerned, in the light of the transfer policy, within

two weeks. On receipt of such representation, the respondent/

authorities shall decide the same, strictly in the light of the

transfer policy occupying the field, within two weeks. Pending

application(s), if any, are closed.

(Anoop Chitkara), January 28, 2021 (ps) Vacation Judge.