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Judgment
8 paragraphs · 260 wordsTarlok Singh Chauhan, J
1 .Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents-State.
The instant petition has been filed for the grant of following substantive relief:-
“That this writ petition may very kindly be allowed and writ in the nature of mandamus may be issued and the petitioner be transferred against the likely vacancy at Government Senior Secondary School (Girls) Sarkaghat District Mandi, Government Senior Secondary School Nalyana in the interest of Justice and fair play.”
Perusal of the petition would go to reveal that save and except individual hardship, there is no other factual or legal ground set out in the petition.
As regards the individual hardship, it is more than settled that the same is required to be considered by the Employer. Reference in this regard can conveniently be made to the judgment of the Hon'ble Supreme Court in Rajendra Roy vs. Union of India & Anr. (1993) 1 SCC 148.
In the given facts and circumstances of the case, we deem it appropriate to dispose of this petition by directing the respondents to consider and decide the representation made by the petitioner sympathetically within a period of four weeks from today, taking into consideration the fact that the husband of the petitioner is working at Chandigarh University and except her there is no one to look after her aged father-in-law and mother-in-law. Ordered accordingly. Pending application(s), if any, also stands disposed of.
For compliance, to come up on 11th July, 2022.