RANJANA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This writ petition has been filed by Smt. Ranjana Devi, who is working on the post of TGT (Arts) in Government High School, Bharari, District Chamba, where she was posted on 1/9/2018.

(2.) It is contended that the normal tenure in service at one place, as per the Comprehensive Guiding Principles-2013 for regulating the transfer of State Government employees promulgated vide Office Memorandum dtd. 10/7/2013, is three years. The petitioner has completed more than three years at Bharari. She has submitted a representation to respondent No. 2, i.e. Director of Elementary Education on 2/9/2021, for her transfer at a station in District Kangra, where her husband is working on the post of TGT (Non-Medical), who is presently posted at Government Senior Secondary School Rajiana Bandh, Tehsil and District Kangra.

(3.) The learned counsel for the petitioner has referred to Clause 5.4 of the Office Memorandum, dtd. 10/7/2013, contained in the Comprehensive Guiding Principles-2013 for regulating the transfer of State Government employees, to contend that it is the policy of the State Government that in case wife and husband both are working under the State Government, efforts should be made to post them at one place or nearby places, as far as possible, subject to vacancy.