_________________________________________________________________ vs State Of H.P. & Ors
2025 Latest Caselaw 742 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of H.P. & Ors on 9 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.7746 of 2025 Decided on: 9th May, 2025 _________________________________________________________________ Suman Devi ....Petitioner

Versus State of H.P. & Ors. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. K.B. Khajuria, Advocate.

For the respondents: Ms. Leena Guleria, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

Notice. Ms. Leena Guleria, learned Deputy

Advocate General, accepts service of notice on behalf of the

respondents.

2. Petitioner is serving as JBT at GPS Kaffota, E/B

Kaffota, District Sirmour, H.P. She had joined at the present

place of posting on 08.04.2021. Her grievance is to the office

order dated 05.05.2025 (annexure P-1), that transfers her to

GPS Makdana, E/B Kaffota, District Sirmour, H.P.

3. Learned counsel for the petitioner submits that

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

petitioner though has completed her normal tenure at the

present place of posting, but her's is a couple case as her

husband is serving as TGT at GMS Lani, u/c GSSS Tatiyana,

District Sirmour. The place where petitioner has been

transferred is at a distance of 40 K.M. from the place where

her husband is serving. Keeping in view this, petitioner

preferred representation to the respodnents on 06.05.2025

(Annexure P-2). Learned counsel for the petitioner submits

that petitioner would be satisfied in case respondent

No.2/Competent Authority is directed to decide her

representation in accordance with law. Learned Additional

Advocate General has no objection for the same.

4. Taking into consideration the facts pleaded in the

writ petition, 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 and as per applicable transfer policy

within a period of one week from today. The decision so

taken be also communicated to the petitioner.

Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua Judge May 9, 2025 R.Atal