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Judgment
Anoop Chitkara, J
The petitioner, who is working as a Junior Engineer at Electrical Division, Keylong and is under transfer to Electrical Division, Thalout, District
Mandi, H.P., has come up before this Court, seeking quashing of the impugned order of transfer dated 20.5.2021 (Annexure P-1), qua the petitioner.
Notice. Mr. Lakshay Thakur, learned counsel, appears and accepts service of notice on behalf of respondents No.1 and 2.
In view of the nature of the order, we propose to pass, no response is required from the respondents/State.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the 1st respondent, within two weeks, 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, within two weeks thereafter. Till then, impugned order of transfer dated 20.5.2021 (Annexure P-1), shall remain stayed qua the petitioner,
subject to filing of representation by the petitioner within two weeks. Liberty is reserved to the petitioner to approach this Court again, in case he still
feels aggrieved and dissatisfied with the outcome of the representation.
Pending application(s), if any, also stand disposed of.
Copy Dasti.