Shashi Kala vs State Of H.P. & Ors
2023 Latest Caselaw 13629 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.6377 of 2023 Decided on: 14th September, 2023 _________________________________________________________________

.

    Shashi Kala                                                              ....Petitioner





                                       Versus





    State of H.P. & Ors                                                      ...Respondents

_________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner:r Mr. C.D. Negi, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General

with Mr. Rupinder Singh Thakur, & Mr. Y.P.S.Dhaulta, Additional Advocates General and Ms. Seema Sharma, Deputy Advocate General for

respondents No. 1 to 3.

______________________________________________________________

Jyotsna Rewal Dua, Judge

Notice confined to respondents No. 1 to 3, which

is accepted by Ms. Seema Sharma, learned Deputy Advocate

General.

2. With the consent of learned counsel for the

parties, matter is heard at this stage.

3. The petitioner is serving as a Language Teacher at

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

Govt. High School Chholtu, District Kinnaur. She has

assailed the office order dated 06.09.2023 (Annexure P-1),

which transfers her to Govt. High School Yulla, vice Sh. Anil

.

Kumar (respondent No.4).

4. It is seen from the pleadings of the petitioner that

she was transferred to her present place of posting in August

2020 and as such, has completed her normal tenure there.

At this stage, learned counsel for the petitioner submitted

that the petitioner would be content in case, petitioner is

permitted to make a representation to respondent No.2

/competent authority for her adjustment at a station of her

choice in terms of Clause 16.1 of the Comprehensive Guiding

Principles, 2013, whereafter competent authority be directed

to decide the same within a fixed time schedule. Learned

Additional Advocate General is not averse to this prayer.

5. In view of the above submissions, this writ

petition is disposed of by permitting the petitioner to make a

representation to respondent No.2/competent authority

within one week from today, which shall be considered and

decided by respondent No.2/competent authority in

accordance with law and applicable policy, within a period of

ten days thereafter. The decision so arrived at shall also be

communicated to the petitioner.

Pending miscellaneous application(s), if any, also

.

to stand disposed of.

                                                  Jyotsna Rewal Dua
                                                        Judge
    September 14, 2023
       R.Atal




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