Shilpa Dhiman vs State Of H.P. & Ors

Jyotsna Rewal Dua, J

With the consent of the learned counsel for the parties, the matter is heard at this stage.

This writ petition has been filed for grant of following substantive relief(s):-

(i) Writ in the nature of mandamus further directing the respondent not to terminate the services of the petitioner on the post of Assistant Professor, Geology at Government College, Dharamshala, and allow the petitioner to continue at Government College, Dharamshala with further directions to the respondents to modified the appointment order of the private respondent by posting her in station where post of Assistant Professor Geology is laying vacant.

(ii) Writ the nature of mandamus may be issued directing the respondent to modify the orders dated 24.03.2022 vide which the private respondent has been ordered to be posted at Government Degree College Dharamshala petitioner is already posted on PTA basis and post private respondent against any other vacant post of Assistant Professor Geology in the respondent department.

Learned counsel for the petitioner states that:-

during the pendency of the writ petition, circumstances have undergone change, the incumbent, who was sent at the place of petitioner has now been transferred to some other place vide office order dated 15.03.2024; The petitioner thereafter moved a representation to respondent No.3 on 18.03.2024 (Annexure P-10) with request to permit her rejoin and continue her services, which is as yet pending consideration of the competent authority.

Learned counsel for the petitioner submits that the petitioner would be content in case directions are issued to competent authority to consider and decide the aforesaid representation (Annexure P-10) of the petitioner in accordance with law.

In view of above, the writ petition is disposed of with a direction to respondents/competent authority to consider and decide the aforesaid representation of the petitioner dated 18.03.2024 (Annexure P- 10), in accordance with law, within a period of two weeks from today, in accordance with law. The order so passed be also communicated to the petitioner.

Pending miscellaneous application(s), if any, shall also stand disposed of.