ANJNA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since despite petitioner's having completed normal tenure at present place of posting in hard area, she has not been transferred to a station of her choice, she has approached this court by way of present proceedings filed under Art. 226 of the Constitution of India, praying therein to issue directions to the respondents to transfer her to one of stations of her choice in terms of Comprehensive Guiding Principles.

(2.) Learned counsel for the petitioner states that the petitioner would be content and satisfied in case representation dtd. 7/8/2023 (Annexure P-1) having been filed by the petitioner is ordered to be decided by competent authority expeditiously in a time bound manner.

(3.) Mr. Ravi Chauhan, learned Deputy Advocate General, while putting in appearance on behalf of respondents, states that representation, if not already decided, shall be decided in terms of Comprehensive Guiding Principles