AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 177 wordsAnoop Chitkara, J
The petitioner, who is working as a Pharmacist under Rogi Kalyan Samiti at Regional Hospital Reckong Peo, District Kinnaur, H.P., has come up
before this Court seeking his transfer from a Tribal/difficult area to the stations of his choice, as per clause 16.1 of the Comprehensive Guiding
Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides that the normal tenure of stay of posting in Most
Difficult/Difficult/ Tribal/and the Hard areas shall be two winters and three summers.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and waives service of notice on behalf of the respondents.
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 a direction to the respondents to consider the representation of the petitioner, Annexure P-6, and
decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Pending application(s), if any,
are closed.