Ajay Mohan Goel, J
1. By way of this writ petition, the petitioner has prayed for issuance of a direction to the respondents to decide the representation, which has been
filed by the petitioner dated 23.12.2019 (Annexure P-1), seeking her transfer from her present place of posting i.e. Dr. Rajendera Prasad Government
Medical College and Hospital, Kangra at Tanda.
2. Mr. Vishwa Bhushan, learned Counsel for the petitioner submits that the petitioner shall be satisfied in case this writ petition is disposed of by
directing the respondents to pass appropriate orders on the representation so filed by the petitioner, after giving an opportunity of being heard to her,
within some reasonable time.
3. Learned Senior Additional Advocate General submits that needful shall positively be done on or before 30th of April, 2021.
4. In view of the fair stand so taken by learned Senior Additional Advocate General, this writ petition is disposed of with the direction that
representation of the petitioner, Annexure P-1, be decided by the competent authority, after giving hearing to the petitioner, on or before 30.04.2021,
by passing a reasoned and speaking order. It is clarified that this Court has not expressed any view on merit.
The petition stands disposed of in above terms, so also pending miscellaneous application(s), if any.
Copy dasti.
