Anuradha vs State Of H.P. & Another

Ajay Mohan Goel, J

Notice. Mr. Pushpinder Jaswal, learned Additional Advocate General, accepts notice on behalf of the respondents.

With the consent of the parties the petition is being disposed of at this stage itself.

Learned counsel for the petitioner submits that the petitioner has been serving in a sub­cadre area since 26.02.2021. In terms of the order passed in CWP No.4613 of 2023, titled as Smt. Anuradha vs. State of Himachal Pradesh and another, the Competent Authority vide Annexure P­3 had expressed its inability to adjust the petitioner at the station of his choice on the ground that the same were not available as vacant. Learned counsel further submits that now there are certain stations which are vacant and the petitioner can be posted at any of these stations.

Learned Additional Advocate General submits that let the petitioner approach the authority concerned by way of an appropriate representation specifying therein the vacant station, if any and said representation shall be decided by the Competent Authority within some reasonable time.

In view of the above, the Writ Petition is disposed of with the direction that in the event of the petitioner filing an appropriate representation to the Competent Authority for her transfer outside the sub­cadre area by specifying therein the stations which as per her are lying vacant, said representation be decided by the Competent Authority within a period of four weeks as from the date of the receipt thereof and if possible, the petitioner be adjusted at a station of her choice in case any such station is indeed vacant.

Pending miscellaneous applications, if any, also stand disposed of.