RUCHI SANGAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) APPLICATION allowed and disposed of. Petitioner, who is working as Assistant Professor in Zoology (Colleges) , in terms of the impugned order of transfer dated 17.8.2013 (Annexure P -2), stands transferred from GC Nadaun, Distt. Hamirpur, to GC Dehri, Distt. Kangra.

(2.) LEARNED counsel, under instructions, does not press the present petition and submits that petitioner shall be content if she is permitted to file a representation, bringing out her grievances to the notice of the competent authority to be decided in accordance with law, within a period of two weeks from today.

(3.) HOWEVER , it is made clear that if representation is not made within the period granted herein, interim order of protection shall automatically stand vacated. With the aforesaid observations, petition is disposed of, as also the pending application(s), if any.