RANJANA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition is filed seeking to question the order of transfer dtd. 18/8/2021 (Annexure P-2) in terms whereof, the petitioner has been transferred from Government College Solan to Govt. College, Hamirpur.

(2.) Learned counsel for the petitioner submits that even though the petitioner has completed the tenure of three years, her husband is working as TGT at Government Middle School, Kufar Dhar under Complex at Rajgarh, District Sirmour. Hence, he pleads that the respondents may at least be directed to accommodate the husband and wife in the same place. The same is disputed by the respondents-State through the statement of objections. Ms.Ritta Goswami, learned Additional Advocate General submits that there is a post available for the husband at Hamirpur itself. Therefore, if at all, the husband and wife intend to stay together, the husband is always entitled to make a request towards the same. Her submission is placed on record.

(3.) In view of the fact that the petitioner has already completed three years of service in the station, we find no good ground to interfere in the order of transfer. As stated in the reply, the husband is always entitled to make a representation to stay alongwith his wife. Hence, for this reason, the petition is dismissed.