Anuradha Sood vs State Of Himachal Pradesh And Others

Sandeep Sharma, J

By way of present petition, petitioner has prayed for following main reliefs:

“a. Issue a writ of certiorari for quashing the transfer order dated 09.12.2021 (Annexure P -1) passed by respondent No. 2.â€​

Having regard to the nature of order proposed to be passed in the instant petition, this court sees no necessity to issue notice to respondents Nos.3

and 4, and same is dispensed with.

By way of instant petition, petitioner has laid challenge to the transfer order dated 6.1.2022, (Annexure P-2), whereby she has been ordered to be

transferred from Government High School Bhagotla, Kangra to Government High School Khaddar, Chamba, on the basis of DO Note issued by

respondent No.4. Since the petitioner has already completed her normal tenure of three years at Government High School Bhagotla, Kangra,

Himachal Pradesh, she cannot be permitted to lay challenge, if any, to the transfer of respondent No.3, whereby she has been ordered to be

transferred at her (petitioner’s) place at Government High School, Bhagotla, however, having taken note of the fact that the husband of petitioner

is not medically fit and is under treatment, this court deems it fit to dispose of the present writ petition with the direction to respondent No.2 to

sympathetically consider and decide the representation, Annexure P-5, expeditiously, preferably within a period of two weeks.

Needless to say, authority concerned, while considering the representation, would afford opportunity of hearing to the petitioner and shall pass a

speaking order thereupon. Till the time representation, Annexure P-5, is decided by the authority concerned, impugned transfer order dated 6.1.2022

(Annexure P-2) shall remain stayed qua the petitioner only.

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

Copy Dasti.