SHYAMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) . Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) The instant petition has been filed for grant of the following substantive relief:-

(3.) The petitioner has been serving in the hard area eversince from her first appointment made on 29/6/2006 and is thus entitled to be posted in a soft station, that too, of her choice in accordance with the Comprehensive Guiding Principles-2013 for regulating the transfers of the employees in the State of H.P.