Vidya Devi vs State Of H.P. And Another
2023 Latest Caselaw 1412 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 734 of 2023 Decided on: 22.02.2023

.

Vidya Devi ....Petitioner.

Versus

State of H.P. and another ...Respondents.

Coram

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

For the petitioner

For the respondents

Whether approved for reporting? 1

:

:

Ms. Salochna Rana, Advocate.

Mr. Rakesh Dhaulta and Mr. B.C. Verma, Additional Advocate

Generals.

Satyen Vaidya, Vacation Judge (Oral)

Notice. Mr. B.C. Verma, learned Additional

Advocate General, appears and waives service of notice

on behalf of the respondents/State.

2. The only grievance of the petitioner is that

her representation dated 11.01.2023 submitted to

respondent No. 2 still remains undecided. Her assertion

is that the petitioner is working at the present place of

posting for the last about six years. Her husband is a

1 Whether reporters of the local papers may be allowed to see the judgment?

TGT (Non-Medical) and is presently working at Govt. Sr.

Sec. School, Halyatar, District Mandi, H.P. Petitioner has

made a representation for her transfer on the basis of

.

the fact that her husband is also a government servant

and as per the provisions of 'Comprehensive Guiding

Principles-2013', both are entitled to be posted at the

same place or nearby.

    3.          Learned


                           counsel         for    the     petitioner

submitted that the petitioner will be satisfied, at this

stage, in case, directions are issued to respondent No. 2 has

to decide her representation in a time bound manner.

4. Accordingly, the present petition is disposed

of with a direction to respondent No.2 to decide the

representation dated 11.01.2023, Annexure P-1, moved

by the petitioner, strictly in accordance with law,

preferably within three weeks from today.

5. Needless to say that in case the

representation is decided against the petitioner, she

will have right to avail appropriate remedy in accordance

with law.

6. The petition is accordingly, disposed of, so

also the pending miscellaneous application(s), if any.

.

                                           (Satyen Vaidya)
    22ndFebruary, 2023                     Vacation Judge
         (sushma)





                 r        to