Decided On: 03.10.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 14835 HP

Himachal Pradesh High Court

Decided On: 03.10.2024 vs State Of Himachal Pradesh & Others on 3 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                         2024:HHC:9521

                           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                                       CWP No.    11221 of 2024
                                                                       Decided on: 03.10.2024
                      Poonam                                                  ... Petitioner
                                        Versus
                      State of Himachal Pradesh & others                            ... Respondents
                      Coram
                      Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
                      Whether approved for reporting?1
                      ____________________________________________________                               _
                      For the petitioner      :     Mr. Ajay Thakur, Advocate.
                      For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                                               Advocate General.
                      Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. By way of this petition, the petitioner prays for her

transfer from the present place of posting, inter alia, on the ground

that she has already completed her normal tenure at the present

station.

3. As prayed for, the petition is disposed of with the

direction that whenever the general transfer are effected by the

Education Department, the petitioner shall be transferred on

priority basis taking into consideration the fact that she has already

completed her normal tenure at the present station, as per the

transfer Policy. Pending miscellaneous application(s), if any also

stand disposed of accordingly.

                                                                                    (Ajay Mohan Goel)
                                                                                         Judge

AVNISH KANT TIWARI        (Rishi)

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