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Judgment
4 paragraphs · 189 wordsV.K. Ahuja, J.—No rejoinder filed
The Petitioner, who is posted as Female Health Worker, has been transferred vide impugned order Annexure P-3, dated 16.3.2011, from HSC, Chailly, District Shimla to HSC, Saal(Suni), District Shimla.
The grievance of the Petitioner is that she has been transferred as a surplus, but a lady senior to her, namely Smt. Komal Kumari, who is posted there since the year 2007, has not been shifted, but she has been shifted as a surplus within 11 months from her posting. She has other grievances also. All these grievances she shall put forth in a representation to be filed by her within two weeks from today and the representation shall be duly considered by Respondent No. 2, who shall pass appropriate 2 orders keeping in view the allegations made in the representation. Till then, the Petitioner shall continue at the present place of posting. The representation shall be decided by Respondent No. 2 within two weeks from the date of receipt of the same.
With the above directions, the writ petition is disposed of accordingly, so also the pending miscellaneous application(s), if any.