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Judgment
8 paragraphs · 252 wordsTarlok Singh Chauhan, J
Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
The instant petition has been filed for grant of the following substantive relief:-
A. That a writ in the nature of Mandamus or any other appropriate writ order or directions may kindly be issued directing the respondents to consider the case of the petitioner for transfer from Government Senior Secondary School, Nauhali, Block Darang-I, Jogindernagar, District Mandi, H.P. to Government Senior Secondary School, Dharampur, District Mandi (H.P.) in terms of Clause 5.4 of the Transfer Policy, without waiting for any substitute.
There is no dispute that in terms of the Guidelines framed by the State Government itself there is a provision for postings of couples at one station. Obviously, if that be so, the respondents are required to at least consider the representation made by the petitioner for her transfer vide Annexure P-2.
In the given facts and circumstances, we deem it appropriate to dispose of this petition by directing respondent No. 2 to consider and decide the representation of the petitioner for her transfer within a period of two weeks from today. However, it is made clear that this order has been passed in a peculiar facts and circumstances of the case and shall not be treated as precedent in future.
The petition stands disposed of in the aforesaid terms, so also pending applications, if any.
For compliance to come up on 26.12.2022.