ANITA SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) Learned counsel for the petitioner has submitted that the petitioner has completed her normal tenure in the trial area and is now entitled for her transfer to a soft area, in terms of the transfer policy dtd. 10/7/2013. Representation/reminder dtd. 7/11/2022 (Annexure P-2), moved by the petitioner in this regard to respondent No.2, has not been decided so far.

(3.) Learned counsel for the petitioner has further submitted that, at this stage, the petitioner would be satisfied in case respondent No.2 is directed to dispose of the representation/reminder Annexure P-2 within a time bound manner.