High CourtsDivision Bench(2021) 04 SHI CK 0215

Sameeksha Gupta vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · Decided on 22 April 2021

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2514 Of 2021

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Judgment

7 paragraphs · 181 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Volunteer Teacher at Government Senior Secondary School, Bharari (Mandi), H.P., has come up before this Court seeking her transfer from the present place of posting, on completion of normal tenure of three years. In this regard, the petitioner has already made a representation dated 3.3.2021 (Annexure P-4), which is still pending before the concerned authority.

2.

Notice. Mr. Adarsh K. Sharma, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of directing the 1st respondent to decide the representation of the petitioner dated 3.3.2021 (Annexure P-4), strictly in the light of the transfer policy occupying the field, within a period of two weeks. Liberty is reserved to the petitioner to approach this Court again, in case she still feels aggrieved and dissatisfied with the outcome of the representation.

Pending application(s), if any, also stand disposed of.

Copy Dasti.