SEEMA SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This writ petition has been filed for the grant of the following substantive relief:

(2.) It is not in dispute that the daughter of the petitioner is suffering from Cerebral Palsy and in terms of the Office Memorandum dated 17.09.2015 (Sub-para 5.6), a government servant, who has a differently abled child is exempted from the routine exercise of transfer/rotational transfer, as is evident from the aforesaid sub-para which reads as under:

(3.) The consideration order passed by respondent No.3 on 26.08.2019 that was placed before us by the learned Additional Advocate General reveals that while rejecting the claim of the petitioner, he has not at all considered the aforesaid Office Memorandum, more particularly, sub-para 5.6, as quoted above.