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Judgment
6 paragraphs · 240 wordsJyotsna Rewal Dua, J
Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
Heard.
The case set up by the petitioner is that she was selected as Language Teacher and posted at GMSSS Basdehra, District Una, where she joined on 25.06.2018. On account of family circumstances and also on account of the fact that petitioner’s husband is working in the respondent-Education Department as Lecturer (Hindi) and posted as such at GSSS Banore, District Sirmour, the petitioner has represented to the respondents on 16.06.2023 (Annexure P-4), seeking her inter-district transfer under 5% quota in terms of the notification dated 20.11.2021 (Annexure P-2). The grievance of the petitioner is that the said representation is not being considered by the respondents. Learned vice counsel appearing for the petitioner submits that the petitioner would be content in case directions are issued to the respondents/competent authority to decide the aforesaid representation within a fixed time schedule.
In view of the above submissions, this writ petition is disposed of by directing respondent No.2/ competent authority to decide the aforesaid representation of the petitioner dated 16.06.2023 (Annexure P-4) in accordance with law and applicable policy/notification, within a period of six weeks from today. The decision so arrived at shall also be communicated to the petitioner.
The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.