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Judgment
12 paragraphs · 218 wordsAnoop Chitkara, J
The petitioner, who is working as Tehsildar Bhoranj, District Hamirpur and is under transfer to Tehsil Dehra, District Kangra, H.P., has come up
before this Court seeking cancellation of his transfer on the ground that he has been transferred before completion of his normal tenure and also that
he has less than two years to retire and clause 5.5 of the Comprehensive Guiding Principles-2013, (Transfer Policy) provides that an employee, who
has less than two years to retire, should be posted in the convenient places/ stations.
Notice. Mr. Anil Jaswal, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No.1 to 3.
In view of the nature of the order, this Court proposes 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 respondent/ authorities, within a week, as per
clause 5.5 of the transfer policy. On receipt of such representation, the respondent/ authorities shall decide the same, in the light of the transfer policy
occupying the field, within two weeks. Subject to filing of representation within the time-frame mentioned above, the impugned order dated 22nd
January, 2021, Annexure P-2, shall remain stayed. Pending application(s), if any, are closed.
Copy Dasti.