MANJU LATA Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioner is aggrieved by Annexure P-1, order of transfer. According to the petitioner, her transfer at this point of time invites very severe difficulties to her. It is also submitted that the place to which the petitioner is transferred is difficult area for the petitioner since she has to walk for a long distance and it is difficult for her at this age of having crossed 50 years to walk a long distance upto hill. But the fact remains that the petitioner has been working in the present station for the last 8 years. Be that it may be. THE petitioner is free to point out her difficulties before the second respondent. In the event of the petitioner filing an appropriate representation within a week from today, the matter will be duly considered by the second respondent and appropriate orders, in accordance with law and justice, will be passed within another two weeks. Till orders are passed as above, the petitioner may not be compelled to join the transferred station and it will be open to her to avail leave till such time.

(2.) THE writ petition is disposed of, so also the pending application(s), if any.