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Judgment
16 paragraphs · 321 wordsVivek Singh Thakur, J
Notice. Ms.Ritta Goswami, Additional Advocate General waives service and accepts notice on behalf of respondents.
At this stage, learned counsel for the petitioner submits that petitioner is serving as JBT in Government Primary School Pattan, Seraj 1st, District
Mandi, H.P., which as per notification and instructions issued by respondents-State falls in difficult area and that she has completed 3 years 4 months
in the same place and, therefore, in terms of Transfer Policy, she is required to be considered for her posting in soft area and in this regard petitioner
has submitted representation to the respondents on 20.1.2022, which is pending consideration before the concerned authority and petitioner would be
content in case present petition is disposed of by directing the concerned authority to consider and decide the representation of the petitioner in a time
bound manner with further direction to keep the posts vacant in schools of choice mentioned in para 5 of the petition, i.e. GCPS Kolni Dhalwan, GPS
Behna, GPS Kalthar, GPS Tung Bataldhi, GPS Ropa Thatar and GPS Resehar Hawani.
Considering the facts and circumstances of the case and submissions made by learned counsel for the petitioner, present petition is disposed of with
direction to respondents No. 2 and 3 to consider and decide the representation of the petitioner (Annexure P-1) on or before 15th March, 2022, by
passing a speaking and reasoned order, after giving opportunity of hearing to the petitioner, if desired so, for considering her transfer to GCPS Kolni
Dhalwan, GPS Behna, GPS Kalthar, GPS Tung Bataldhi, GPS Ropa Thatar and GPS Resehar Hawani. Till the decision is taken on representation of
the petitioner, posts in the aforesaid schools shall not be filled. In case adverse order is passed against the petitioner, she is at liberty to avail
appropriate remedy for redressal of her grievances.
The petition stands disposed of so also the pending application(s), if any.