Sangeeta Sharma vs State of H. P.

Justice Kurian Joseph, C.J.—The challenge is on Annexure P-1, order of transfer. Petitioner has been transferred from GSSS Mair to GSSS Hatwar. As rightly pointed out by the learned Dy. Advocate General petitioner has completed more than her normal tenure at the present station. But according to the petitioner it is a couple case and her husband is working within 25 kilometers. But the transfer itself is only to a place of short distance. Be that as it may. According to the petitioner many vacancies are likely to arise by 31.3.2012. It will be open for the petitioner to make an appropriate representation before the 2nd respondent in which case the 2nd respondent shall look into the same and take appropriate action in accordance with law within a month. As and when the petitioner is relieved she may not be compelled to join at the transferred station and it will be open for her to avail leave of the kind due till the representation is decided by the Director. With the above observations, the writ petition stands disposed of, so also the pending applications, if any.