INDRA SHARMA Vs. STATE OF HP

JUDGEMENT

(1.) THE Writ Petition is filed mainly with the following prayers:

(2.) ACCORDING to the petitioner, she has been transferred in a short span of 9 months and the same is against the guidelines. There are other grievances as well. The petitioner has pointed out all these aspects by way of Annexure P-2, representation. There will be direction to the second respondent to consider Annexure P-2 and take appropriate action thereon in accordance with law and justice within a period of ten days from the date of production of a copy of this judgment alongwith a copy of the Writ Petition by the petitioner. The petitioner may not be compelled to join the transferred station till such time.