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Judgment
4 paragraphs · 177 wordsV.K. Ahuja, J.—No rejoinder filed.
The Petitioner, who is posted as Female Health Worker, has been transferred vide impugned order Annexure P-11, dated 2.6.2011, from HSC, Sidhbari, District Kangra to HSC, Bari Kalan, District Kangra.
The Petitioner has many grievances put forth in the petition, but mainly are in regard to her minor children, who are studying in 4th and 9th standard and some operation undergone by her father-in-law. These grievances shall be put forth by her in the representation to be filed before Respondent No. 2 within three weeks from today and the representation shall be duly considered by Respondent No. 2, who shall pass appropriate orders keeping in view the grievances made in the representation. The representation shall be decided by Respondent No. 2 within two weeks from the date of receipt of the same.
With the above directions, the writ petition is disposed of accordingly, so also the pending miscellaneous application(s), if any. Status quo as it exists today, in regard to the transfer orders, shall be maintained by the parties.