Mrs. Manju Devi vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 16233 HP

Himachal Pradesh High Court

Mrs. Manju Devi vs State Of Himachal Pradesh And Another on 23 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.          11837 of 2024
                                                       Decided on: 23.10.2024
Mrs. Manju Devi                                                        ... Petitioner

                            Versus

State of Himachal Pradesh and another                                           ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioner      :     Mr. Onkar Jairath, Advocate.

For the respondents                  :        Mr. Pushpender Jaswal, Additional
                                              Advocate General.
Ajay Mohan Goel, Judge                        (Oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioner submits that the

petitioner is presently serving as TGT (Non-Medical) at Government

Senior Secondary School, Khunachi, Tehsil thunag, District Mandi,

which is categorized as most difficult area vide office order dated

10.07.2013. and she has filed a representation for her transfer to a

soft area. Learned Counsel further submits that it would be in the

interest of justice, in case, said representation of the petitioner,

which is appended with the petition as Annexure P-3 with regard to

her grievance, is directed to be decided by the competent Authority

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

within some reasonable time.

3. This writ petition is accordingly disposed of with the

direction that the representation made by the petitioner, appended

with the writ petition as Annexure P-3, shall be decided by the

competent Authority, sympathetically, in light of the averments

made therein within a period of six weeks from today, by passing a

speaking order, in accordance with law, and if possible, the

petitioner be posted at a station of her choice. Pending

miscellaneous application(s), if any also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge October 23, 2024 (narender)