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Judgment
11 paragraphs · 175 wordsAnoop Chitkara, J
The petitioner, who is working as Agriculture Development Officer, Soil Conservation Section, Baijnath, District Kangra, H.P., and is under transfer
to Soil Conservation Section Kaza, District Lahaul and Spiti, H.P., has come up before this Court seeking cancellation of the impugned order of
transfer dated 09.12.2020, Annexure P-3.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No.1 and 2.
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 a 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 two weeks. Subject to filing of representation within the time -frame mentioned above, impugned order dated 09.12.2020, Annexure P-3,
shall remain stayed. Pending application(s), if any, are closed.
Copy Dasti.