CourtKutchehry.com
High CourtsDivision Bench

Pooja Thapar vs State Of Himachal Pradesh & Others

High Court Of Himachal Pradesh · Decided on 2 September 2020 · Citation: (2020) 09 SHI CK 0084

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3362 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 137 words

Anoop Chitkara, J

1.

The petitioner, who is working as TGT (Medical), in Government Senior Secondary School, Tipper, District Hamirpur, H.P., and is under transfer to Government Senior Secondary School, Darcha, District Lahaul & Spiti, H.P., has come up before this Court seeking quashing of impugned order of transfer dated 10.8.2020, Annexure P-1.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.Consequently, this petition is disposed of with a direction to the respondents to consider the representation of the petitioner Annexure P-5, in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Pending application(s), if any, are closed.