YAMUNA DEVI Vs. STATE OF H.P.

JUDGEMENT

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

(2.) The case of the petitioner is that she is serving as TGT (Non medical) at GMS Jhalwari, under Complex GSSS Jangla, Tehsil Rohru, District Shimla, H.P. The husband of the petitioner is 64% disabled person and is serving as Lecturer (Physics) at GSSS Dehar, District Mandi, H.P. The petitioner had submitted a representation to respondent No. 2 on 16/11/2022 (Annexure P 3) for transferring her either to GBSSS Bilaspur or to GHS Parnali under Complex GSSS Bandla Bilaspur, H.P. However, after examining the representation of the petitioner, respondent No. 2 had informed her that she cannot be adjusted at the stations given by her in her representation.

(3.) At this stage, learned counsel for the petitioner has submitted that the petitioner would be satisfied if she is permitted to file a fresh representation before respondent No. 2 within two days from the receipt of copy of this order and if the same is decided in a time bound manner.