High CourtsDivision Bench

Dr. Ruchi Sharma vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 4 January 2021 · Citation: (2021) 01 SHI CK 0040

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 6311 Of 2020

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Judgment

8 paragraphs · 131 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Medical Officer at Primary Health Centre, Karhota, Block Bhoranj, District Hamirpur and is under transfer to

Primary Health Centre, Susnal, District Bilaspur, 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.