AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 149 words Tarlok Singh Chauhan, J
The petitioner has completed his normal tenure of service in the tribal area and is thus entitled to be posted in a soft area, for which, he has already
made a representation vide Annexure PÂ1.
However, it appears that in the option so exercised by the petitioner, only one station of choice has been given. The petitioner is directed to give
four more stations of his choice, out of which, one station essentially should be outside his home District, within a period of one week from today. The
respondents, in turn, shall consider his request and issue consequential orders of his posting within two weeks thereafter.
The petition is disposed of in the aforesaid terms, so also the pending application(s), if any.
For compliance to come up on 04.09.2020.
Authenticated copy be supplied to the parties by the Court Master.