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Judgment
Sandeep Sharma, J
Being aggrieved and dissatisfied with the order dated 17th April, 2021(Annexure P-1), issued under the signatures of Additional Director Health
Services, Himachal Pradesh, whereby petitioner came to be transferred from CHC Nalagarh, District Solan, H.P., to Office of BMO Shri Naina Devi
Ji, District Bilaspur, Himachal Pradesh, petitioner has approached this Court in the instant proceedings, praying therein to quash the aforesaid order
dated 17th April, 2021(Annexure P-1).
Though, the allegation of the petitioner is that he has been transferred on the DO note issued by Public representative, but having taken note of the
fact that the petitioner has already completed his normal tenure at present place of posting, this Court sees no reason to interfere in the transfer order,
which otherwise appears to have been passed strictly as per the transfer policy formulated by Government of Himachal Pradesh.
Consequently, in view of the above, the present petition is disposed of being devoid of any merit. However, having taken note of the fact that there
is none to take care of ailing parents of the petitioner, this Court reserves liberty to the petitioner to file representation before the appropriate authority
seeking therein cancellation of his transfer order or adjustment at the station of his convenience, within a period of ten days. On receipt of such
representation, respondent-authority shall consider and decide the same expeditiously, preferably within a period of four weeks. Needless to say,
respondents, while doing the needful, shall afford an opportunity of hearing to the petitioner and pass a speaking order thereupon. Till the time,
representation is not decided by the authority concerned, petitioner would not be compelled to join at the transfer station and during this period, he shall
be at liberty to avail the leave of kind due.
Petition stands disposed of in the aforesaid terms alongwith all pending applications.