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Judgment
Sandeep Sharma, J
Being aggrieved and dissatisfied with the order dated 27.4.2021(Annexure P-1), issued under the signatures of Director Animal Husbandry,
Himachal Pradesh, whereby petitioner came to be transferred from Veterinary Dispensary, Cheelbanglow, District Chamba, H.P to Veterinary
Hospital, Jabli, District Solan, Himachal Pradesh, petitioner has approached this Court in the instant proceedings, praying therein to quash the order
dated 27.4.2021 (Annexure P-1).
The impugned transfer order suggests that the petitioner has been transferred without TTA and joining time, meaning thereby he had himself
requested for transfer, but such fact has been vehemently denied by the petitioner, who otherwise states that he has been transferred to adjust some
other person.
Having taken note of the fact that the petitioner has already completed his normal tenure at present place of posting, this Court sees no reason to
interfere in the impugned transfer order, but deems it fit to dispose of the present petition reserving liberty to the petitioner to file representation before
the appropriate authority, praying therein for cancellation of his transfer order or adjustment against the vacant posts i.e. Veterinary Dispensary, Tundi
and Veterinary Dispensary, Khargat, Chamba or at any place of his convenience, within a period of three days. On receipt of such representation,
respondent-authority shall consider and decide the same expeditiously, preferably within a period of ten days. Needless to say, respondents, while
doing the needful, shall afford an opportunity of hearing to the petitioner and pass a speaking order thereupon.
Till the time, representation, if any, is not decided by the authority concerned in terms of instant order, interim protection granted vide order dated
7.5.2021 shall remain in force. Ordered accordingly.
Petition stands disposed of in the aforesaid terms alongwith all pending applications.