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Judgment
6 paragraphs · 214 wordsAnoop Chitkara, J
The petitioner, who is working as a Deputy Ranger, in Chabaru Block, Lower Chamba Range of Chamba Forest Division and is under transfer to the Office of DFO Chamba, has come up before this Court seeking cancellation of order of transfer Annexure P-2 on the grounds that he has been transferred within a short span of less than two years contrary to the Comprehensive Guiding Principles-2013, (Transfer Policy), where the normal tenure is proscribed as three years.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 5.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Subject to filing of representation within the time-frame mentioned above, the operation of impugned order Annexure P-2, shall remain stayed, till the decision of the representation. Pending application(s), if any, are closed.
Authenticated copy.