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Judgment
Sandeep Sharma, J
(Through Video Conferencing)
Being aggrieved on account of transfer order issued vide order dated 7.4.2021 (Annexure P-1), whereby petitioner has been ordered to be transferred from CH Nagwain, District Mandi to RH Kullu, District Kullu, petitioner has approached this Court in the instant proceedings.
Learned Senior Additional Advocate General has placed on record communication dated 22.4.2021, issued under the signature of Director, Health Services, Himachal Pradesh, perusal whereof reveals that since the initial appointment of the petitioner in the respondent department on contractual basis in the year 2012 at CH Rohroo, followed by regularization of her service, petitioner remained posted at RH Kullu and thereafter, in CH Nagwain, District Mandi, which is located approximately at a distance of 18 kms. Since the petitioner remained posted in RH Kullu, for quite considerable time, no fault, if any, can be found in transfer order dated 7.4.2021, whereby otherwise, petitioner has been transferred to station which is approximately at a distance of 18 kms.
Consequently, in view of above, present writ petition is dismissed being devoid of any merits. However, liberty is reserved to the petitioner to file representation before appropriate authority, praying therein for her adjustment at a suitable station, within a period of one week, which shall be positively considered and decided by the authority within a period of two weeks. Needless to say, appropriate authority, while doing the needful, shall afford an opportunity of hearing to the petitioner and pass a speaking order thereupon. All pending applications also stand disposed of.