Satya Sharma vs State of H.P. and Others

V.K. Ahuja, J.—The Petitioner was appointed as a clerk and thereafter was promoted as Senior Assistant and posted as Reader to Tehsildar, Sadar, District Mandi, H.P. in August, 2009, vide impugned order dated 13.5.2011, Annexure P-1.

The Petitioner was transferred from Tehsil Office, Sadar, Mandi to S.D.M. Office, Gohar on administrative grounds. The said order was modified on 02.6.2011, Annexure P-2 and the Petitioner has been further transferred to Tehsil Office, Padhar, since she did not join at Gohar after the transfer order.

The grievances of the Petitioner are that keeping in view the family circumstances and the short stay of the Petitioner, the orders are liable to be set aside. The Petitioner has put up the grievances in para-5 of the petition that she has completed only one year and nine months and the husband of the Petitioner is mentally ill and one attendant is needed accordingly and other grievances as well.

All these grievances the Petitioner shall put up before Respondent No. 2 within a period of two weeks from today alongwith copy of the order passed by this Court and copy of the writ petition. Respondent No. 2 shall consider the same sympathetically and pass appropriate orders within a period of four weeks thereafter.

Status quo as it exists today, shall be maintained till disposal of the representation by Respondent No. 2.

With these observations, the writ petition stands disposed of accordingly. Pending application(s), if any, shall also stand disposed of.

Copy Dasti.