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Judgment
9 paragraphs · 164 wordsAnoop Chitkara, J
The petitioner, who is working as Staff Nurse at Indira Gandhi Medical College and Hospital, Shimla, H.P., has come up before this Court seeking
her transfer from the present place of posting to one of the stations of her choice mentioned in para 5 of the petition, on the ground of adverse family
circumstances. In this regard, the petitioner has already made a representation dated 04.10.2020, Annexure P-2, which is still pending before the
concerned authority.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and accepts service of notice on behalf of the respondents.
In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.
Consequently, this petition is disposed of with a direction to the respondents to decide the representation dated 4. 10.2020, Annexure P-2, strictly in
the light of the transfer policy occupying the field, within two weeks. Pending application(s), if any, are closed.