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Judgment
8 paragraphs · 245 wordsSabina, J
1.Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following relief:-
“(i). That writ of mandamus may kindly be issued, directing the respondent authorities to transfer the petitioner within a time bound period from the present place of posting i.e. Government Middle School Panjsei under complex Government Senior Secondary School Bharmour, Tehsil Bharmour, District Chamba, H.P. to cone of the stations of her choice as mentioned in Para 6 supra.”
Learned counsel for the petitioner has submitted that the petitioner has completed her normal tenure in the trial area and is now entitled for her transfer to a soft area, in terms of the transfer policy dated 10th July, 2013. Representation/reminder dated 07.11.2022 (Annexure P-2), moved by the petitioner in this regard to respondent No.2, has not been decided so far.
Learned counsel for the petitioner has further submitted that, at this stage, the petitioner would be satisfied in case respondent No.2 is directed to dispose of the representation/reminder Annexure P-2 within a time bound manner.
Accordingly, without adverting to the merits of the case, this petition is disposed of with a direction to respondent No.2 to dispose of the representation/reminder dated 07.11.2022 (Annexure P-2), moved by the petitioner, expeditiously in accordance with law, preferably within two weeks from the date of receipt of the copy of this order.
Pending miscellaneous application(s), if any, also stand disposed of.
For compliance to come up on 06.01.2023.