ANUPAMA ANAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, by means of this writ petition, has challenged her transfer from Govt. Sr. Sec. School, Dalhousie to Govt. Sr. Sec. School, Kakira and whereby the private respondent has been adjusted in place of the petitioner.

(2.) The petitioner, in fact, has spent many years at Dalhousie. She joined at Dalhousie in the year 1999 and has remained posted at Dalhousie since then. Normally, we would have dismissed this writ petition but the averments made in the petition disclose that the petitioner has been transferred only to accommodate respondent No.3, who is not even a regular employee of the State of Himachal Pradesh.

(3.) From the facts, which now stand proved on record, it is apparent that respondent Manju Bala is an employee of the Punjab Government and was working in Govt. Sr. Sec. School, Dhar Kalan. It appears that she made a representation to the Government of Himachal Pradesh that she may be taken on deputation in Himachal Pradesh. From the record it is apparent that her request was accepted and she was initially deputed on secondment basis at Govt. Sr. Sec. School, Nainikhad. It appears that there was no post at Nainikhad and thereafter respondent No.3 was adjusted at Govt. Sr.Sec. School, Kakira in September, 2011. Respondent No.3, who is an employee of the Punjab Government, thereafter managed to get herself transferred to Dalhousie vide the impugned order.