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Judgment
19 paragraphs · 277 wordsVivek Singh Thakur, J
CMP No. 1413 of 2021
Allowed and disposed of.
CWP No. 774 of 2021
Notice. Mr. Yudhveer Singh, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time
to file reply.
Present petition has been filed seeking direction to the respondents to transfer the petitioner as requested in her representation dated 11.01.2021
addressed to the Deputy Director, Elementary Education, Mandi, District Mandi, Annexure P-1.
In view the nature of order proposed to be passed, no reply or instructions are necessary to be called for from the respondents.
Petitioner has sought her transfer from present place of posting where she has been posted since 28th September, 2016 on the grounds stated in
representation made by her and also explained in petition.
In view of above, respondents are directed to decide the representation of petitioner by passing a speaking and reasoned order on or before 15th
March, 2021. Needless to say that order shall be passed after giving the personal hearing to petitioner, if desired so.
At this stage, learned Deputy Advocate General submits that representation, Annexure P-1, has been addressed to Deputy Director, Elementary
Education, Mandi, whereas the same is to be decided by the Director, Elementary Education, Himachal Pradesh.
Considering these submissions, the Deputy Director, Elementary Education, Mandi is directed to transmit the representation of petitioner to
respondent No.2 henceforth for consideration. In addition, petitioner is also at liberty to file a fresh detailed representation before the Director,
Elementary Education, Himachal Pradesh directly on or before 25th February, 2021.
Petition stands disposed of accordingly including any pending application(s).