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Judgment
6 paragraphs · 176 wordsL. Narayana Swamy, CJ
The petitioner, who is working as Peon, in Government Post Graduate College, Bilaspur and is under transfer to Government Senior Secondary School, Bassi, District Bilaspur, H.P., has come up before this Court seeking cancellation of the impugned order of transfer dated 24.03.2021, Annexure P-1.
Heard learned counsel for the petitioner and learned Additional Advocate General for 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 consider the same, in the light of clause 5.3 of the transfer policy and pass appropriate order, within one week. To enable the respondents to pass fresh order, the impugned order of transfer dated 24.03.2021, Annexure P-1, qua the petitioner, is quashed and set aside. Pending application(s), if any, are closed.
Copy Dasti.