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Judgment
Justice Kurian Joseph, C.J.—The petitioner has approached this Court aggrieved by transfer order dated 31.5.2010 Annexure P-3. On 11.6.2010, this Court has passed the following orders in CMP No.4666/2010:- (i) Notice in the aforesaid terms.
Petitioner has already completed her normal tenure at the present place of posting. She has been transferred now from Tal/Bhoranj to Nadaun vide office order dated 31.5.2010 (Annexure P-3). The only grievance of the petitioner is that at the new place of posting one Shri Pradeep Kumar against who petitioner has already made a complaint Annexure P-1 dated 12.7.2003 is posted. The copy of the complaint is addressed to the S.H.O., Police Station, Hamirpur.
Accordingly in view of the peculiar facts and circumstances of the case, petitioner is permitted to make a representation to the Secretary, Social Justice and Empowerment, Government of Himachal Pradesh within a period of two weeks from today against her transfer order. The Secretary Social Justice and Empowerment shall decide the representation after the production of certified copy of this order within a period of four weeks. Till then the operation of impugned order Annexure P-3 dated 31.5.2010, qua the petitioner, shall remain stayed.
List after six weeks.
Copy Dasti on usual terms.
The writ petition is disposed of in terms of the above extracted order making it clear that in case the petitioner has any surviving grievance, he can pursue the same in the appropriate proceeding before the appropriate authority. The pending application(s), if any, also stand disposed of.