Kiran Bala vs State Of H.P. & Ors
2023 Latest Caselaw 14951 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 5062 of 2023.

Date of decision: 28th September, 2023.

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    Kiran Bala                                                              ...Petitioner.





                                         Versus

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

    Coram:

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

Whether approved for reporting?1

For the Petitioner: Mr. Ram Gopal Thakur, Advocate.

For the Respondents: Mr. Y.P.S. Dhaulta, Addl. A.G., with Ms. Priyanka Chauhan and Mr. Rahul Thakur, Dy. A. Gs.

Satyen Vaidya, Judge (Oral).

The petitioner has made representations

Annexures P-1 and P-2 to respondent No.2, seeking her inter-

district transfer on the ground of individual hardship.

2. Learned counsel for the petitioner submits that the

petitioner shall be contend in case respondent No.2 is

directed to decide her representation within time bound

manner.

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

...2...

3. Accordingly, the instant petition is disposed of with

.

a direction to respondent No.2 to consider and decide the

representation Annexures P-1 and P-2 of the petitioner within

six weeks from today by taking into consideration the ground

of hardship raised by the petitioner and also Clause-4 of the

notification dated 20th November, 2021, Annexure P-5.

4. Pending applications, if any, also stand disposed of.

(Satyen Vaidya) Judge 28th September, 2023.

(jai)