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Judgment
8 paragraphs · 216 wordsAnoop Chitkara, J
The petitioner is working as Lecturer (School New) (Geography), in Government Senior Secondary School Kandrour, District Bilaspur, HP and has been transferred to Government Senior Secondary School, Rishikesh, District Bilaspur, HP, has now come up before this Court, seeking quashing of the impugned order of transfer dated 23rd April, 2021 (Annexure P-2).
Notice. Ms.Ritta Goswami, Additional Advocate General, appears and waives service of notice on behalf of respondents No1 and 2.
The nature of order, we propose to pass in the present petition, requires no response.
The petitioner is physically handicapped to the extent of 75% permanent and as per Clause 5.3 of the transfer policy, he is entitled to be posted at the station of his choice.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the respondents No.1 and 2/ competent authority within two weeks. On receipt of such representation, said respondents No.1 and 2/ competent authority shall decide the same in the light of the transfer policy occupying the field particularly Clause 5.3 thereof, within two weeks thereafter. Till decision of the representation, the petitioner be not relieved from his present place of posting, if not already relieved.
Pending miscellaneous application(s), if any, also stand disposed of.
Copy dasti.