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Judgment
10 paragraphs · 184 wordsAnoop Chitkara, J
The petitioner, who is working as Clerk, in the office of BEEO-Drang-1st at Jogindernagar, District Mandi, H.P., and is under transfer to 2nd HP
BN NCC Mandi, District Mandi, H.P., has come up before this Court seeking cancellation of the impugned order of transfer dated 12.11.2020,
Annexure P-3, on the ground of adverse family circumstances.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents No.1 to 4.
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 first respondent, within one week, in accordance
with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the
field, within one week. Subject to filing of representation within the time - frame mentioned above, the impugned order dated 12.11.2020, Annexure P-
3, shall remain stayed. Pending application(s), if any, are closed.