Anoop Chitkara, J
1. The petitioner, who is working as a Staff Nurse at SLBSGMC Ner Chowk, Mandi and is under transfer to IGMC, Shimla, H.P., has come up
before this Court seeking quashing of impugned order of transfer dated 16.4.2021 (Annexure P-1).
2. Notice. Ms. Reeta Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents/State.
3. In view of the nature of the order, we propose to pass, no response is required from the respondents/State. The claim of the petitioner is that her
husband is a soldier in the Indian Army and in terms of Clause 5.2 of the Transfer Policy, she can be adjusted at a convenient place.
4. Given above, the petitioner is directed to make a representation in this regard to respondents No.1 and 2/ competent authority within a week from
today, who shall consider and decide the same within two weeks thereafter. Till decision of the representation, in case the petitioner is not relieved, the
impugned order of transfer dated 16.4.2021 (Annexure P-1), shall remain stayed qua the petitioner.
Pending application(s), if any, also stand disposed of.
Copy Dasti.
