Sita Sharma vs State Of H.P. And Ors
2023 Latest Caselaw 16205 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 7662 of 2023




                                                                     .
                                                 Decided on: 12.10.2023





     Sita Sharma                                                 ....Petitioner.





                                         Versus

     State of H.P. and Ors.                                      ...Respondents.

     Coram



     Whether approved for reporting? 1
                  r                     to
     The Hon'ble Mr. Justice Satyen Vaidya, Judge.

     For the petitioner         :        Mr. Sanjay Kumar Sharma,
                                         Advocate.

     For the respondents            :    Mr. Y.P.S. Dhaulta  and Mr.
                                         Pratush Sharma,    Additional



                                         Advocate Generals, with    Ms.
                                         Priyanka Chauhan, Mr. Gautam
                                         Sood and Mr. Rahul Thakur,




                                         Deputy Advocate Generals.





     Satyen Vaidya, Judge (Oral)

Notice. Ms. Priyanka Chauhan, learned

Deputy Advocate General, appears and waives

service of notice on behalf of respondents.

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

2. Petitioner is working as Lecturer and is

posted at Govt. Sen. Sec. School, Thaili Chakthi,

.

Tehsil Rampur, District Shimla, H.P. A prayer has

been made by her to direct official respondents to

transfer and post her at the place of her choice as

she is going to retire within next two years.

    3.           There        is        no        provisions          in       the

    'Comprehensive

    regulating
                 r  the        to
                          Guiding

                          transfer
                                              Principles-2013'

                                             of     State        Government
                                                                              -for

Employees, which entitles the petitioner to seek her

transfer or positing at the place of her choice. She is

not working either in tribal, hard or difficult area.

Petitioner also does not belong to Class-III and

Class-IV services. Petitioner has failed to make out

any case and the petition is, accordingly, dismissed.

4. The petition is, accordingly disposed of, so

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

                                                        (Satyen Vaidya)
    12th October, 2023                                      Judge
         (sushma)