Kalpana Sharma vs State Of H.P. And Another

Tarlok Singh Chauhan, J

The instant petition has been filed by the petitioner for the grant of following substantive relief:

(i) That a writ in the nature of mandamus or any other appropriate writ, order or directions may kindly be issue directing the respondents to transfer

the petitioner from Tribal area of Killar, Tehsil Pangi, District Chamba, to any station of her choice as referred in paraÂ7 (D), hereinabove or to any

other vacant station nearby her home, without waiting for any substitute.

The petitioner has completed more than normal tenure of service in the tribal area and, therefore, in terms of transfer policy, she is entitled to be

transferred to a soft area or the stations of her choice for which, she has already submitted representation (Annexure PÂ2). However, perusal of the

representation (Annexure PÂ2) reveals that the petitioner has only mentioned three stations of her choice, whereas she was required to give five

stations of her choice, one of which shall essentially be outside of her home District.

Accordingly, we dispose of the instant petition by permitting the petitioner to file a representation within a period of one week from today. In the

event of the petitioner making a representation within the stipulated period, the respondents shall consider and decide the same by passing

consequential order of her transfer within further period of two weeks.

The petition stands disposed of in the aforesaid terms, so also the pending miscellaneous application(s), if any.

For compliance, to come up on 14.6.2021.

Copy Dasti.