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Judgment
12 paragraphs · 176 wordsAnoop Chitkara, J
The petitioner, who is working as Junior Engineer (Civil) at HPPWD 8th Circle, Hamirpur, District Hamirpur, H.P., has come up before this Court
seeking cancellation of the impugned transfer order dated 29.01.2021, Annexure P-1.
Instructions placed on record.
Consequently, this petition is disposed of with the liberty to the petitioner to make a representation to the respondents/competent authority within one
week in accordance with the transfer policy. On receipt of such representation, the said respondent/authority shall decide the same in the light of the
transfer policy occupying the field within one week.
Mr. Bhuvnesh Sharma, learned counsel for the petitioner, states that the petitioner has not been relieved. Given above, till decision of the
representation, impugned transfer order dated 29.1.2021, Annexure P-1, shall remained stayed qua the petitioner, subject to his filing representation
within one week from today. Failure to file the representation, shall result in vacation of stay and the stay shall also vacate on the decision of the
representation. Pending application(s), if any, are closed.
Copy dasti.