BISHMA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India, seeking following reliefs:

(2.) Learned counsel has further submitted that the husband of the petitioner is posted at Government Senior Secondary School, Kilba. Learned counsel has submitted that the petitioner is suffering from gynaecologic problem and has to also travel on foot for one hour to reach the place of posting. Learned counsel for the petitioner has also referred to Clause 5.4 of the Transfer Policy, dtd. 10/7/2013 (Annexure P-4).

(3.) Learned counsel for the petitioner has also submitted that, at this stage, the petitioner would be satisfied in case the petitioner is permitted to move a fresh representation to respondent No.2 and direct the said respondent to decide the same within a time bound manner.