Geeta Ram Negi vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 16072 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                CWP No. 7624 of 2023-C




                                                                    .
                                Date of Decision : October 11 , 2023





    Geeta Ram Negi                                              ...Petitioner.
                                Versus





    State of Himachal Pradesh & Others                          ...Respondents.

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


    For the petitioner

    For the respondent

    Whether approved for reporting?1            No.
                              : Mr. Himanshu Kapila, Advocate.

                              : Mr. Y.P.S. Dhaulta and Mr. Pratush
                                Sharma, Additional Advocates General

                                with Mr. Gautam Sood and Mr. Rahul
                                Thakur, Dy. Advocates General    for
                                respondents/State.



    Satyen Vaidya, Judge (Oral)

Notice. Mr. Gautam Sood, learned Deputy Advocate

General, appears and waives service of notice on behalf of

respondents -State.

2. The only grievance of the petitioner is that despite

completion of his tenure in the tribal area, respondents No. 2

and 3 have not considered his repeated representations for

being posted at the station of his choice.

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

3. Learned counsel for the petitioner submits that

petitioner may be permitted to submit a fresh representation

.

to respondent No. 2 as the previous representations of the

petitioner are not strictly in terms of the Transfer Policy. He

further submitted that the petitioner will be content in case

respondent No. 2 is directed to consider and decide the

representation of the petitioner in a time bound manner.

4.

5. to Prayer being innocuous is not opposed.

Accordingly, the petition is disposed of by permitting

the petitioner to file a fresh representation within one week

from today. On receipt of such representation, respondent No.

2 shall decide the same by passing a speaking and reasoned

order within two weeks thereafter, strictly in terms of the

Transfer Policy adopted by the State Government.

Pending miscellaneous applications, if any, also

stand disposed of accordingly.

(Satyen Vaidya) Judge.

October 11 , 2023 (PK)