NIRUPMA SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ON 24th June, 2010, Government Middle School, Engine Ghar, Sanjauli was merged with Government Sr. Section School, Sanjauli. With the said merger, Petitioner who was serving in the Government Middle School, Engine Ghar was transferred to the Government Sr. Secondary School, Sanjauli along with the post. It cannot be said that in the Government Sr. Secondary School, Sanjauli, Petitioner was either having longest or shortest stay. Yet she now stands transferred from Government Middle School, Sanjauli to Government Sr. Section School, Kyari District Shimla. However, this type of situation is not envisaged in the rationalisation policy (Annexure P -1) framed by the State in March, 2003. Consequently, decision in this regard has to be taken by Respondent No. 1 at the earliest.

(2.) ON 21.4. 2011, the following order was passed:

(3.) NOW all these aspects shall be considered by Respondent No. 1 while taking a decision with regard to her transfer/place of posting. This shall be done within a period of 4 weeks from today. Till the decision is taken, interim order dated 21.4.2011 shall continue to be in operation.