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Judgment
Vivek Singh Thakur, J
Notice. Mr. Nand Lal Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks
time to file reply.
The petitioner is seeking her transfer on the basis of representation dated 06.06.2020 (Annexure P-5), submitted by her to respondent No.2, the
Director Health Services, Himachal Pradesh, and also for the reasons explained in the petition itself.
In view of order proposed to be passed hereinafter, no reply/instructions on behalf of the respondents are necessary to be called for.
Considering the nature and prayer made hereinabove, the present petition is disposed of with a direction to respondent No.2, the Director Health
Services, Himachal Pradesh, to decide the representation of the petitioner, after providing her personal hearing, if desired so, on or before 15.03.2021,
by passing speaking and reasoned order.
The petitioner is at liberty to file a detailed representation, enumerating all grounds for request of her transfer therein, by filing the same on or
before 25.02.2021.
Pending miscellaneous application (s), if any, shall also stand disposed of.
Copy dasti.