Anjna Kumari vs State Of Himachal Pradesh And Another

Sandeep Sharma, J

Since despite petitioner’s having completed normal tenure at present place of posting in hard area, she has not been transferred to a station of her choice, she has approached this court by way of present proceedings filed under Art. 226 of the Constitution of India, praying therein to issue directions to the respondents to transfer her to one of stations of her choice in terms of Comprehensive Guiding Principles.

Learned counsel for the petitioner states that the petitioner would be content and satisfied in case representation dated 7.8.2023 (Annexure P-1) having been filed by the petitioner is ordered to be decided by competent authority expeditiously in a time bound manner.

Mr. Ravi Chauhan, learned Deputy Advocate General, while putting in appearance on behalf of respondents, states that representation, if not already decided, shall be decided in terms of Comprehensive Guiding Principles

Consequently, in view of above, the present petition is disposed of with a direction to the respondents to decide representation dated 7. 8.2023 (Annexure P-1) expeditiously, preferably within a period of three weeks strictly in terms of Comprehensive Guiding Principles wherein admittedly provision has been made to accommodate an employee at a station of his/her choice, if he/she has completed normal tenure at present place of posting in hard area.

Needless to say, authority concerned, while doing the needful in terms of this order, shall afford opportunity of hearing to the petitioner and pass a speaking order thereafter. Liberty is reserved to the petitioner to file appropriate proceedings, before appropriate court of law, if she still remains aggrieved.

The petition stands disposed of in the afore terms, alongwith all pending applications.