Kaushalya Devi vs State Of H.P. & Anr
2024 Latest Caselaw 17861 HP

Himachal Pradesh High Court

Kaushalya Devi vs State Of H.P. & Anr on 21 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.13364 of 2024 Date of decision: 21.11.2024

Kaushalya Devi. ...Petitioner.

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

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?

For the petitioner : Mr. Devender K. Sharma, Advocate.

For the respondents : Mr. Amandeep Sharma, Additional Advocate General. Jyotsna Rewal Dua, Judge

Notice. Mr. Amandeep Sharma, Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. Petitioner is an Ayurvedic Pharmacist. Her

complaint is that her representation made to respondent

No.2 on 11.09.2024 seeking transfer from Aayush Hospital

Centre at Kandi, District Mandi, stated to be hard/sub-cadre

area, to a station of her choice in accordance with law and

applicable transfer policy, till date has not been considered

and decided by respondent No.2.

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

3. It is the contention of the petitioner that she has

completed more than four years of service in hard/sub-cadre

area.

Looking into the grievance of the petitioner, this

writ petition is disposed of by directing respondent

No.2/competent authority to consider and decide the

aforesaid representation of the petitioner in accordance with

law within a period of three weeks from today. The order so

passed be also communicated to the petitioner.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

Jyotsna Rewal Dua 21 November, 2024 th Judge (Pardeep)