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Judgment
4 paragraphs · 222 wordsTarlok Singh Chauhan, J
The petitioner has been working continuously as Veterinary Pharmacist, in the tribal/hard area at Gada-Gussaini, District Mandi, (H.P), since 21.02.2017 and has thus completed his normal tenure of two winters and three summers at the present place of posting. That being so, he is entitled to be transfered to a soft area, in terms of the Transfer Policy, for which he has already given a representation, which is still pending consideration with the respondents. However, it appears that only three stations have been set out in the representation, whereas petitioner has to mention at-least five stations of his choice, of which one essentially would be outside of his own district.
Accordingly, the present petition is disposed of with a direction to the petitioner to make a proper representation clearly setting out therein five stations of his choice, of which one essentially would be outside of his own District, within a period of one week from today. Respondents are directed to consider and decide the case of the petitioner in terms of the Transfer Policy and issue consequential orders of his posting within a period of two weeks thereafter.
With the aforesaid observations/directions, the instant writ petition stands disposed of, so also pending miscellaneous application(s), if any. The parties are left to bear their own costs.