NISHA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Vikas Rathore, learned Additional Advocate General, takes notice for the respondents.

(2.) The plea of the petitioner is to transfer her to any appropriate place, as mentioned by her, since she has already completed 7 - 1/2 years' continuous service at Government Primary School, Majhan, Education Block, Bagsiad, District Mandi.

(3.) Learned Additional Advocate General submits that necessary orders will be passed within a period of two weeks from today. His submission is placed on record.