SHIVANI CHANDEL Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India, praying therein for following substantive reliefs:-

(2.) The case of the petitioner is that she joined as Staff Nurse at Indira Gandhi Medical College, Shimla, District Shimla, Himachal Pradesh and she made representation (Annexure P-1) to the respondent-department on 6/12/2022 for her transfer from present place of posting due to the reason that she is not able to look after her eight months old child properly.

(3.) Notice. Mr. Vishal Panwar, learned Additional Advocate General appears and accepts notice on behalf of the respondents.