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Soma Devi vs State Of H.P. And Others

High Court Of Himachal Pradesh · Decided on 5 April 2021 · Citation: (2021) 04 SHI CK 0132

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2200 Of 2021
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Judgment

10 paragraphs · 151 words

Anoop Chitkara, J

1.

The petitioner, who is working as TGT (Non Medical), at GMS Kandi, under Complex Government Senior Secondary School Galma, District

Mandi, H.P. and transferred to GMS Thangi, District Kinnaur, H.P., has come up before this Court, seeking quashing of impugned transfer order

dated 30.03.2021. In this regard, she has filed representation, dated 30.03.2021, Annexure P-4, which is still pending before the authorities concerned.

2.

Notice. Mr. Yudhvir Singh Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3-

State.

3.

The nature of order, we propose to pass in the present petition, requires no response.

4.

Consequently, this petition is disposed of with direction to the respondents No.1 to 3/competent authority to decide representation of the petitioner

dated 30.03.2021, Annexure P-4, in accordance with law, within two weeks from today.

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