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Judgment
Anoop Chitkara, J
An Armed Guard of the respondent-Bank, who was posted at Pangi (Killar) Branch, District Chamba, which is a tribal/hard area and is under
transfer to Una Branch vide order dated 30.4.2020, has come up before this Court seeking a direction to the respondent-Bank to relieve him.
I have heard Mr. D.S. Kainthla, Advocate for the petitioner and Mr. Arvind Sharma, learned counsel for the respondent-Bank.
On 20th January, 2021, this Court directed the respondent-Bank to provide instructions, but the respondent- Bank failed to do so. Similarly, on 21st
and 27th January, 2021, the respondent-Bank has also failed to place on record the instructions.
Although, in following the transfer policy, the respondent-Bank had transferred the petitioner vide order dated 30th October, 2020, yet he has not
been relieved. Mr. Arvind Sharma, learned counsel for the respondent -Bank submits that there is shortage of Security Guards, as such for that
reasons the petitioner could not be relieved.
Given above, concerned-respondent is directed to relieve the petitioner as per the terms of the order dated 30th October, 2020, at the earliest, but,
under no circumstance, not later than 31 st March, 2021. Pending application(s), if any, are closed.