High CourtsDivision Bench(2021) 01 SHI CK 0038

Dr. Ishani Verma vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 4 January 2021

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 5622 Of 2020

AI Structured Summary

Not yet generated for this judgment

Judgment

8 paragraphs · 132 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Medical Officer at Primary Health Centre, Deothi Block Dharampur, District Solan, and is under transfer to

Primary Health Centre, Habban, District Sirmour, H.P. has come up before this Court, seeking quashing of impugned order of transfer Annexure P-1.

2.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

3.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, in accordance

with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the

field, and pass appropriate orders, within one week.

Pending application(s), if any, are closed.