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Judgment
Tarlok Singh Chauhan, J
Notice. Ms. Priyanka Chauhan, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
Both the petitioner and her husband are working under the same department i.e. Education Department. Certain benefits and privileges have been granted by the State Government to the couples serving under H. P. Government, in its Comprehensive Guiding Principles-2013, more particularly Clause 5.4, which reads as under:-
5.4 Concession to couples working under H.P. Government: In case wife and husband both are working under the State Government, efforts should be made to post them at one place or near places as far as possible, subject to vacancy.
The petitioner has already preferred a representation (Annexure P-1), which appears to have not been decided till date.
In the given facts and circumstances, we dispose of this petition by directing the respondents to consider and decide the case of the petitioner in accordance with Clause 5.4 of the Comprehensive Guiding Principles-2013 and take a decision within four weeks from today.
The instant petition is disposed of in the aforesaid terms, so also pending applications, if any.