KIRAN BALA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India, seeking mainly the following relief:-

(2.) Learned counsel for the petitioner has submitted that the petitioner was appointed as a Lecturer (Biology) school cadre in the year 2007. The services of the petitioner were regularized in the year 2020 and the petitioner is working in a tribal area from the date of her initial appointment. The petitioner had moved a representation (Annexure P-1) to respondent No.2, seeking her transfer to a soft area. However, no action has been taken on the said representation so far.

(3.) Ms. Seema Sharma, learned Deputy Advocate General, has submitted that the representation moved by the petitioner is not as per Clause 16.1 of the Comprehensive Guiding Principles dtd. 10/7/2013 for regulating the transfers of the State Government employees.