Suman Sharma vs State Of H.P. And Ors

Satyen Vaidya, J

Aggrieved against office order dated 16.03.2024, petitioner has approached this Court. Petitioner has been transferred from Govt. Sen. Sec. School Halog (Dhammi), District Shimla, H.P. to Govt. High School, Nagan, District Shimla, H.P. Petitioner has already completed her normal tenure at Govt. Sen. Sec. School, Halog (Dhammi), therefore, no ground for interference is made out.

Learned counsel for the petitioner has submitted that only impediment for petitioner in joining her place of posting is her bad health and for such purpose the petitioner is ready to make representation to respondent No. 2 to consider her individual hardship by adjusting her at Govt. High School, Nehra, District Shimla, H.P., where the post is presently lying vacant. Keeping in view the peculiar circumstances of the case, petitioner is permitted to make a representation to respondent No. 2, detailing therein her individual hardship within three days from today. On receipt of such representation, respondent No.2 shall consider and decide the same within one week thereafter. Till the final decision on the representation of the petitioner, she shall not be compelled to join at place where she has been transferred. It is clarified that in case no representation is submitted by the petitioner within three days, this order will seize to have effect.

The petition, is accordingly, disposed of, so also the pending miscellaneous application(s), if any.