MALTI DEVI Vs. STATE OF H.P

JUDGEMENT

(1.) The petitioner is working as a Forest Guard in the Forest Department since October 2007. It appears that she was posted in Manali Range of Kullu Forest Division in August 2014.

(2.) On consideration of her representation, Principal Chief Conservator of Forests (HoFF), Himachal Pradesh passed the order dtd. 27/10/2018, whereby the petitioner was ordered to be transferred to Mashgan Beat, Bhuntar Range, Parbati Forest Division. Instead of joining at new place of posting, the petitioner challenged the said transfer order also before the Tribunal through OA No.6605 of 2018. The said OA was disposed of on 15/11/2018, permitting the petitioner to make a comprehensive representation for cancellation of her transfer or suitable adjustment and the said representation was directed to be decided in a time bound manner.

(3.) The relentless petitioner again went to the Tribunal by way of OA No.36 of 2019, which has been disposed of by the Tribunal vide impugned order 4/1/2019, permitting her to submit a detailed representation "for further suitable adjustment against an existing/likely vacancy" with further direction that such representation be considered sympathetically and till such time she may be allowed to continue at the present place of posting.