Mrs. Neeraj Devi Sood vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

a) That the writ in the nature of certiorari may kindly be issued quashing the impugned transfer order dated 26.04.2010 (Annexure P-3).

b) That the writ of mandamus may kindly be issued directing the Respondent No. 1 to 3 not to relieve the Petitioner from the present place of posting Government Primary School, Kasauli Gaon, H.P. or in the alternative the Petitioner may kindly be ordered to be adjusted in nearby school being couple case and in view of the peculiar circumstances of the case and the Respondents No. 1 to 3 may kindly be restrained as such during the pendency of the instant Writ Petition or alternatively, she may be adjusted at GPS Bonjani, G.P.S. Dharlanji, or GPS Gharkhal, Tehsil Kasauli, District Solan in the interest of justice.

As per the peculiar facts and circumstances of the case, the Petitioner may file an appropriate representation before the second Respondent within one week from today, in which case, the second Respondent will consider the facts and circumstances of the case and pass appropriate orders in accordance with law and justice thereon, within another two weeks. The implementation of the impugned order will be deferred till such time. The Petitioner will produce a copy of this judgment along with a copy of the writ petition before the second Respondent.

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