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Santosh Kumari vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 6 July 2020 · Citation: (2020) 07 SHI CK 0343

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2099 Of 2020
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Judgment

5 paragraphs · 160 words

Anoop Chitkara, J

1.

The petitioner, who is working as a Trained Graduate Teacher (Arts), in Government Senior Secondary School, Ghumarwin, District Bilaspur and is under transfer to Government Senior Secondary School, Balh Churani, District Bilaspur, has come up before this Court seeking cancellation of the impugned order of transfer Annexure P-1.

2.

Notice. Ms. Rita Goswami, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 4.

3.

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

4.

Given the factual matrix of the case, this petition is disposed of with a direction to the respondents to treat the writ petition itself as a representation and shall decide the same, in the light of the transfer policy occupying the field, within two weeks from today. Till then the operation of impugned order Annexure P-1 shall remain stayed. Pending application(s), if any, are closed.