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Supriya vs State Of H.P. And Another

High Court Of Himachal Pradesh · Decided on 7 April 2021 · Citation: (2021) 04 SHI CK 0043

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2252 Of 2021
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Judgment

7 paragraphs · 131 words

Anoop Chitkara, J

1.

The petitioner, who is working as Female Health Worker in HSC Shivakuther, under Block CHC Janjehli, District Mandi, has come up before this Court seeking her transfer. In this regard, she has filed representation, dated nil, Annexure P-3, which is still pending before the authorities concerned.

2.

Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents.

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 /competent authority to decide representation of the petitioner dated nil, Annexure P-3, in accordance with law, within two weeks from today.

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

Copy dasti.