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Judgment
18 paragraphs · 319 wordsJyotsna Rewal Dua, J
As per the submissions made in the instant writ petition, the petitioner was appointed as Trained Graduate Teacher (Medical) in the respondents
department in the year 2008. In April 2020, she was promoted as Lecturer (Biology) and posted at Government Senior Secondary School Ramshehar
District Solan, H.P.
In view of certain adverse family circumstances faced by her, the petitioner by way of representation dated 14.01.2022 (Annexure P-1) requested
respondents/department to transfer her to one of the stations of her choice mentioned therein. Respondent No.2 after examining the representation of
the petitioner apprised her on 21.01.2022 (Annexure P-2) that she could not be adjusted at the place sought by her as the office order with respect to
the desired stations had already been issued in the name of other employees. The petitioner was directed by respondent No.2 to provide five stations
of her choice afresh. Learned counsel further submitted that subsequent to communication dated 21.01.2022, petitioner has furnished another
representation dated 24.01.2022 (Annexure P-3) specifying therein stations of her choice, where posts are lying vacant and where she can
conveniently be adjusted.
Learned counsel for the petitioner submitted that her client would be satisfied, in case respondents are directed to decide the pending representation of
the petitioner dated 24.01.2022 (Annexure P-3) within a time bound manner.
Learned counsel for the respondents is not averse to this prayer.
Therefore, in view of the submissions made by learned counsel for the parties, the instant writ petition is disposed of by directing the
respondents/competent authority to decide the representation made by the petitioner dated 24.01.2022 (Annexure P-3) within a period of three weeks
from today. Petitioner is also at liberty to make a comprehensive representation afresh to the respondents specifying therein five places of her choice
within a week from today, where she can be adjusted. Pending miscellaneous application(s), if any, shall also stand disposed of.