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Judgment
5 paragraphs · 213 wordsAnoop Chitkara, J
The petitioner, who is working as a General Manager, District Industries Centre, Kullu and is under transfer to District Industries Centre, Lahaul & Spiti at Keylong, H.P., has come up before this Court seeking quashing of her order of transfer, Annexure P-2.
Heard learned counsel for the petitioner and learned Additional Advocate General for the respondent-State.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, keeping in view the submissions made by learned Additional Advocate General that the second respondent is left with only six months to retire from service, 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 the transfer policy occupying the field, and pass appropriate orders, within two weeks. Subject to filing of representation within the time-frame mentioned above, the interim order dated 14.8.2020, shall remain in force till the decision of the representation. In case the petitioner, does not file any representation within a week, the interim order shall stand vacated automatically. Pending application(s), if any, are closed.