Har Devi vs State of H.P. and Others

Kurian Joseph, C.J.—The Appellant is the Petitioner in the Writ Petition. She approached this Court aggrieved by her transfer from Govt. Middle School Balh Bhulana to Govt. Senior School, Jukhala. According to the Appellant, the transfer was made only to accommodate the private Respondent. It is also submitted that the private Respondent had been in and around the place for about 8 years. But the fact remains that the Appellant also had completed 6 years. Be that as it may. Now that the Appellant has already joined at Jukhala, the Appellant may file appropriate representation at the time of general transfers, in which case, subject to the availability of vacancy, the case of the Appellant will be considered. The appeal is accordingly disposed of, so also the pending application(s), if any.