High CourtsDivision Bench

Urmila Devi vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · Decided on 8 March 2021 · Citation: (2021) 03 SHI CK 0068

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1428 Of 2021
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Judgment

10 paragraphs · 133 words

Anoop Chitkara, J

1.

The petitioner, who is working as Staff Nurse in Indira Gandhi Medical College, Shimla, has come up before this Court, seeking her transfer to her

native place.

2.

Notice. Mr. Ajay Vaidya, 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 liberty to the petitioner to make representation to the respondents/competent authority within a week,

in accordance with the transfer policy. On receipt of such representation, the said respondents/competent authority shall decide the same in the light of

the transfer policy occupying the field, within two weeks thereafter.

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

Copy dasti.