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Judgment
10 paragraphs · 198 wordsAnoop Chitkara, J
The petitioner, who is working as Staff Nurse at Dr. Yashwant Singh Parmar Government Medical College, Nahan, District Sirmaur, H.P., has
come up before this Court seeking her transfer from the present place of posting on the ground that her case is covered under clause 5.4 of the
Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides concession to couples. In
this regard, the petitioner has already made representation dated 22.12.2020, Annexure P-1, which is still pending before the concerned authority.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and accepts service of notice on behalf of the respondents.
In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.
Consequently, this petition is disposed of with a direction to the respondents to decide the representation of the petitioner, in the light of the transfer
policy occupying the field, within a week. 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, are closed.