Sumita vs State Of H.P. & Another

Vivek Singh Thakur, J

Grievance of the petitioner is that despite submitting her representation for her posting being a couple case as well as considering the critical ailment of her husband, the same has not be decided.

At this stage, learned counsel for the petitioner submits that petitioner would be satisfied in case she is permitted to file fresh representation with direction to the respondents-authority to decide the same in time bound manner.

Learned Deputy Advocate General submits that in case fresh representation is preferred by petitioner, the same shall be decided as expeditiously as possible, as directed by the Court.

In view of above, petitioner is permitted to file representation on or before 25th May, 2023 to Secretary (Education), to the Government of Himachal Pradesh and in case such representation is preferred by her, the same shall be considered and decided by said authority on or before 7th June, 2023 by passing a speaking and reasoned order after affording opportunity of hearing to the petitioner, if desired so. Order so passed shall be communicated to the petitioner and in case petitioner is still aggrieved, he will be at liberty to avail appropriate remedy.

Till decision of representation preferred by petitioner, at least one of the stations, out of stations mentioned in the representation, shall not be filled in, if not already filled.

The petition is disposed of in the aforesaid terms, so also pending miscellaneous applications, if any.

Parties are permitted to use copy of this order downloaded from the website of High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist for production of a certified copy, but if required, may verify passing of order from website of the High Court.