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Tanzin Angmo vs State Of H.P & Another

High Court Of Himachal Pradesh · Decided on 23 April 2021 · Citation: (2021) 04 SHI CK 0197

HON’BLE JUDGES
Sureshwar Thakur, J · Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2208 Of 2021
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Judgment

6 paragraphs · 208 words

Sandeep Sharma, J

1.

By way of present petition, the petitioner has prayed for the following main relief:-

"(i) That the representation made by the petitioner may very kindly be considered by the respondents and be directed to allow the petitioner to transfer her the present place posting i.e. institution for Children with Special Abilities (ICSA, Sundernagar) Deptt. Of SJ & E) Special School for Visual and Hearing Impaired (Girls), Tehsil Sundernagar, Distt. Mandi, H.P to Regional Hospital Kaja, District Lahual & Spiti, H.P against the vacant post."

2.

Learned counsel appearing for the petitioner states that his client shall be content and satisfied in case a direction is given to the respondents to decide her representation, Annexure P-2, within a time bound manner.

3.

Consequently, without going into the merits of the case, the present petition is disposed of with a direction to the respondents to decide Annexure P-2 within a period of four weeks. Needless to say, opportunity of hearing shall be afforded to the petitioner and a speaking order shall be passed by the respondents. Liberty is reserved to the petitioner to file appropriate proceedings before appropriate Forum, if she still remains aggrieved.

Petition stands disposed of in the aforesaid trms alognwith all pending applications.