1
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.236 of 2023
.
Decided on: 11.01.2023
________________________________________________________
Kanu Priya Sharma
.....Petitioner
Versus
State of HP and others
.....Respondents
__________________________________________________________
Coram
The Hon'ble Ms. Justice Sabina, Judge
The Hon'ble Mr. Justice Sushil Kukreja, Judge
1
Whether approved for reporting?
_________________________________________________________
For the petitioner: Mr. Mukul Sood, Advocate.
For the respondents: Mr. Vishal Panwar, Additional Advocate
General.
Sabina, Judge (Oral)
Petitioner has filed the petition under Article 226 of the
Constitution of India, seeking following substantive relief(s):-
"a) Issue a writ in nature of mandamus directing the
respondent to transfer the petitioner from present place of posting to place of her choice in District Sirmour, H.P. as mentioned under para 8 of the petition against 5% quota meant for inter district transfers.
1
Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 11/01/2023 20:37:22 :::CIS 2
b) That respondent be directed to decide the representation and pending case of inter district transfer Annexure P-2 & P-4 respectively."
.
2. Learned counsel for the petitioner has submitted that the
petitioner had joined as JBT Teacher in November, 2019. Petitioner had
moved application/representation Annexure P-2 and P-4, respectively to
respondent No.2, seeking her inter district transfer under 5% quota in
terms of the policy Annexure P-1. Petitioner had also represented that
her husband was working as Lecturer (Sanskrit) and was posted at
GSSS Bharoli and as per the transfer policy, both husband and wife
were liable to be posted at nearby stations. However, no action has
been taken on the application/representation, moved by the petitioner so
far by respondent No.2. At this stage, the petitioner would be satisfied
in case respondent No.2 is directed to dispose of the application/
representation, moved by the petitioner, in a time bound manner.
3. Accordingly, without adverting to the merits of the case, this
petition is disposed of with a direction to respondent No.2 to dispose of
the application/representation Annexure P-2 and P-4, respectively,
moved by the petitioner, expeditiously in accordance with law, preferably
within three weeks from the receipt of copy of this order.
::: Downloaded on - 11/01/2023 20:37:22 :::CIS 3
4. Pending miscellaneous application(s), if any, also stand
disposed of.
.
For compliance to come up on 31.03.2023.
(Sabina) Judge
(Sushil Kukreja ) Judge January 11, 2023 (VH)
::: Downloaded on - 11/01/2023 20:37:22 :::CIS
