Amra Devi vs State Of H.P. & Others

Vivek Singh Thakur, J

Without going into the question of maintainability of Writ Petition, keeping in view persuasive submissions of learned counsel for the petitioner, as prayed, petitioner is directed and permitted to file fresh representation to the Director, Health and Family Welfare regarding her transfer/adjustment by narrating the grounds for such adjustment including grounds taken in the petition, on or before 2nd June, 2023 and in case such representation is preferred by the petitioner, the same shall be decided by respondent No. 2 on or before 30th June, 2023, by passing a speaking and reasoned order after giving opportunity of hearing to the petitioner, if desired so. Order so passed shall be communicated to the petitioner and in case petitioner is still aggrieved, she shall be at liberty to avail appropriate remedy.

Till decision of representation preferred by petitioner, in case stations mentioned in the representation are lying vacant or going to be vacated during pendency of representation, at least one station, out of such stations, shall be kept vacant, if not already filled.

The petition is disposed of in the aforesaid terms, so also pending miscellaneous applications, if any.

Parties are permitted to use copy of this order downloaded from the website of High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist for production of a certified copy, but if required, may verify passing of order from website of the High Court.