Anukam Bala vs State Of H.P & Anr
2023 Latest Caselaw 10274 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.4738/2023 Date of Decision: 26th July, 2023.

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      Anukam Bala                                                 .....Petitioner.
                                          Versus

      State of H.P & Anr.                                         .....Respondents.





      Coram

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the Petitioner: Mr. Mukul Sood, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General with Mr. Y.W. Chauhan, Addl. AG.

Jyotsna Rewal Dua, Judge

The petitioner is a Trained Graduate Teacher (Non-Medical)

serving at GHS Gurad District Chamba, H.P., stated to be a difficult and

tribal area. The grievance projected by the petitioner is that even though,

she has completed her normal tenure at the present place of posting yet

her representation seeking transfer to soft area in accordance with the

transfer policy, is not being considered by the competent authority.

2. Learned counsel for the petitioner states that petitioner

would be content, in case respondent No.2/competent authority is directed

to decide the representation of the petitioner dated 15.07.2023 (Annexure

P-3) in a time bound schedule.

Taking into consideration the limited grievance projected by

the petitioner, this writ petition is disposed of by directing the respondent

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

No.2/competent authority to decide the representation of the petitioner

dated 15.07.2023 (Annexure P-3) in accordance with law and applicable

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transfer policy within a period of three weeks. Copy of the decision so

taken be also communicated to the petitioner.

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

disposed of.

Jyotsna Rewal Dua Judge

26th July, 2023 (CS)