High CourtsSingle Bench(2021) 01 SHI CK 0310

Nishu Devi vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 29 January 2021

HON’BLE JUDGES
Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 599 Of 2021

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Judgment

9 paragraphs · 163 words

Anoop Chitkara, J

1.

The petitioner, who is working as Staff Nurse at Indira Gandhi Medical College and Hospital, Shimla, H.P., has come up before this Court seeking

her transfer from the present place of posting to one of the stations of her choice mentioned in para 5 of the petition, on the ground of adverse family

circumstances. In this regard, the petitioner has already made a representation dated 21.12.2020, Annexure P-2, which is still pending before the

concerned authority.

2.

Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and accepts service of notice on behalf of the respondents.

3.

In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with a direction to the respondents to decide the representation dated 21.12.2020, Annexure P-2, strictly in

the light of the transfer policy occupying the field, within two weeks. Pending application(s), if any, are closed.