Indira Nadhyan vs State of H.P. and Others

Kurian Joseph, C.J.—The petitioner is aggrieved by Annexure P-1, order of transfer. Though several grounds are taken to attack the order, in the nature of the order we propose to pass in the writ petition, we do not think it necessary to refer to the same. The petitioner has made representation Annexure-PB before the second respondent. It is pointed out in Annexure- PB that there is a vacant place at District TB Centre Shimla. The various other difficulties, as to why the petitioner wants to be retained around Shimla are also given in detail in Annexure-PB.

There will be direction to the second respondent to look into Annexure-PB, consider the submissions made therein and take appropriate action in accordance with law and justice, within a period of ten days from the date of production of the copy of this judgment along with a copy of the writ petition by the petitioner. In the meanwhile, the petitioner may not be compelled to join the transferred station and it will be open to her to avail leave till such time the orders are passed, as above.

With these observations, the Writ Petition is disposed of, so also the pending application(s), if any.

Copy dasti.