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Judgment
11 paragraphs · 187 wordsAnoop Chitkara, J
The petitioner, who is working as Junior Engineer, Jal Shakti Section Chakmoh under Jal Shakti Division Barsar, District Hamirpur, H.P., and is
under transfer to Jal Shakti, Sub Division Galore, District Bilarpur, H.P., has come up before this Court seeking cancellation of the impugned order of
transfer dated 17.12.2020, Annexure P-1.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General 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.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the respondent/authorities concerned, within one
week from today, in the light of the transfer policy. On receipt of such representation, the respondent/authorities shall decide the representation of the
petitioner, 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 17.12.2020, Annexure P-1, qua the petitioner, shall remain stayed. Pending application(s), if any, are closed.
Copy Dasti.