High CourtsDivision Bench

Poonam Sharma vs State Of H.P. And Another

High Court Of Himachal Pradesh · Decided on 24 June 2021 · Citation: (2021) 06 SHI CK 0107

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3472 Of 2021
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Judgment

10 paragraphs · 136 words

Anoop Chitkara, J

1.

The petitioner, who is working as Female Health Worker in Health Sub-Centre Bajehai under Primary Health Centre Bagachanogi, Block

Jangalberi, District Mandi, H.P. has come up before this Court, seeking her transfer. In this regard, she has filed representation, dated 10.06.2021,

Annexure P-1, which is still pending before the authorities concerned.

2.

Notice. Mr. Nand Lal Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

3.

The nature of order, we propose to pass in the present petition, requires no response.

4.

Consequently, this petition is disposed of with direction to the respondents /competent authority to decide representation of the petitioner dated

10.06.2021, Annexure P-1, in accordance with law, within two weeks from today.

Pending miscellaneous application(s), if any, also stand disposed of.

Copy dasti.