Suman Manta vs State Of H.P. & Others

Sushil Kukreja, Vacation, J

The petitioner has filed the present writ petition, seeking following substantive reliefs:

“i) The respondents may kindly be directed to transfer the petitioner to Govt. Sen. Sec. School (Boys) Rohru or to in any other School nearby to Rohru Distt. Shimla (HP).

ii) That the respondents may be directed to stop the mutual transfer/adjustment of the respondent No.4.

iii) That the respondents may kindly be directed to consider the representation of the petitioner to adjust her services at Govt. SSS Rohru or any School nearby Rohru Distt. Shimla, forthwith.”

The case of the petitioner is that she is serving as Lecturer © in GSSS Tikkar, Sub Tehsil Tikkar, District Shimla, H.P. since 2.3.2021. The petitioner made a representation (Annexure P-4) to the respondents, seeking her transfer from GSSS Tikkar to GMSSS (Boys) Rohru, Tehsil Rohru, District Shimla, on the ground that her father-in- law had died in the month of September, 2022 and her mother - in-law is suffering from diabetes and she is taking regular treatment from Hospital at Rohru.

At this stage, learned counsel for the petitioner submits that the petitioner would be satisfied in case the respondents are directed to decide her representation (Annexure P-4) in some time bound manner.

Therefore, without adverting to the merits, the writ petition is disposed of with a direction to the respondents to decide the representation of the petitioner (Annexure P-4), as expeditiously as possible and preferably within two weeks from today, strictly in accordance with law.

Pending applications, if any, also stand disposed of.