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Judgment
11 paragraphs · 184 wordsL. Narayana Swamy, CJ
The petitioner, who is working as Lecturer (School-New) in Political Science at Government Senior Secondary School, Ser Tendula, District
Sirmour, H.P. and is under transfer to Government Senior Secondary School, Saho, District Chamba, has come up before this Court, seeking quashing
of the impugned order of transfer dated 20.2.2021 (Annexure P-II).
Notice. Mr. Adarsh Sharma, learned Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 to 3.
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 decide the same, in the light of the transfer policy occupying the
field, within one week. Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dissatisfied with the
outcome of the representation. Pending application(s), if any, are closed.
Copy Dasti.