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Judgment
10 paragraphs · 146 wordsAnoop Chitkara, J
The petitioner, who is working as a Panchayat Inspector, Development Block Dharamshala, District Kangra, H.P., and is under transfer to
Development Block, Haroli, District Una, H.P., has come up before this Court seeking quashing of impugned order transfer dated 7.8.2020, Annexure
P-1.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.
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 a direction to the second respondent to consider the representation of the petitioner, Annexure P-2, in
the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Till then, the operation of impugned order Annexure
P-1, shall remain stayed. Pending application(s), if any, are closed.
Authenticated Copy.