Nisha Kumari vs State Of H.P. & Others

Vivek Singh Thakur, J

Petitioner has approached this Court on the ground that her representation, seeking her transfer for the reasons assigned in the same, has not been decided till date.

Learned counsel for the petitioner submits that petitioner is ready to file fresh representation and she shall be satisfied in case direction is issued to respondents to decide representation of the petitioner in time bound manner.

Learned Additional Advocate General submits that in case fresh representation is preferred by petitioner, the same shall be decided as expeditiously as possible, preferably within three weeks.

In aforesaid circumstances petitioner is permitted and directed to submit her fresh representation in terms of policy to respondent No. 2-Director of Elementary Education on or before 1st June, 2023 and in case such representation is preferred by the petitioner, the same shall be decided by respondent No. 2 on or before 27th June, 2023, by passing a speaking and reasoned order after giving opportunity of hearing to the petitioner, if desired so. Order so passed shall be communicated to the petitioner and in case petitioner is still aggrieved, she shall be at liberty to avail appropriate remedy.

Till decision of representation preferred by petitioner, at least one of the stations, out of stations mentioned in the representation, shall not be filled, if not already filled.

The petition is disposed of in the aforesaid terms, so also pending miscellaneous applications, if any.

Parties are permitted to use copy of this order downloaded from the website of High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist for production of a certified copy, but if required, may verify passing of order from website of the High Court.