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Judgment
L. Narayana Swamy, CJ
The petitioner, who is working as a Forest Guard at FWD, Chopal and is under transfer to FWD, Rampur, has come up before this Court, seeking quashing of the impugned order of transfer dated 9.11.2020 (Annexure P-2).
In view of the nature of 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 thereafter. Till then, the respondents shall not relieve the petitioner, if not already relieved.
Pending application(s), if any, also stand disposed of.
Copy Dasti.