Sangita Kumari vs State Of H.P. & Ors
2025 Latest Caselaw 3776 HP

Himachal Pradesh High Court

Sangita Kumari vs State Of H.P. & Ors on 8 August, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 12856/2025 Decided on: 08.08.2025

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     Sangita Kumari                                               Petitioner

                                    Versus





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

........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting? 1

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

    For the respondents:                  Mr. Y.P.S. Dhaulta,                Additional
                   r                      Advocate General.

    Jyotsna Rewal Dua , J

                   Mr.    Y.P.S.     Dhaulta,     learned      Additional      Advocate

General, accepts notice on behalf of the respondents.

With the consent of learned counsel for the parties, the

matter is taken up for disposal at this stage.

2. Petitioner is serving as Shastri (OT) at Government

Senior Secondary School Sanwal, District Chamba, H.P. which is

stated to be a hard sub cadre area. Her case is that on completion of

normal tenure at the aforesaid station, she preferred a representation

on 08.07.2025 (Annexure P-1) to respondent No.2 seeking transfer to

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

a station of her choice, however, the said representation till date has

not been decided by the aforesaid respondent/competent authority.

3. Looking to the limited 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 four weeks from

today. The order so passed be also communicated to the petitioner.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

                   r            to                      Jyotsna Rewal Dua

                                                              Judge
    08th August, 2025(rohit)