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Judgment
V.K. Ahuja, J.—The Petitioner who is posted as Principal, Govt. Sr. Secondary School (Girls), Paonta Sahib, has been transferred to Government Sr. Secondary School (Boys), Taruwala, Paonta Sahib, Distt. Sirmour, H.P., after completion of three years tenure.
The Petitioner has challenged her transfer on the ground that it is at a distance of 41/2 K.M. from the present school and since she is due to retire in April, 2012, she may be allowed to continue to serve at the same school, where she has been serving to the satisfaction of the authorities for the last three years. This Court had also given a copy of the resolution of the School Management to Respondent No. 1 to consider the case, but nothing has materialized. The distance is 1 K.M. as per Respondent No. 1, though it is 41/2 K.M. as per the Petitioner''s counsel. There is No. ground to interfere in the impugned transfer order, as No. hardship is being caused to the Petitioner by the said transfer order. Therefore, there is No. merit in the petition, which is dismissed accordingly. However, a liberty is given to the Petitioner to make a representation for cancellation of her transfer. The representation, if any, made shall be considered sympathetically by Respondent No. 1 without considering the observations made in this order that there is No. ground to challenge the transfer order. The representation shall be considered on merits by Respondent No. 1 and appropriate order shall be passed accordingly as and when the representation is filed.
In view of the above, the writ petition stands disposed of, so also the pending miscellaneous application(s) if any. Interim order stands vacated.