AI Structured Summary
Not yet generated for this judgment
Judgment
Anoop Chitkara, J
The petitioner, who is working as a Chowkidar at Government Industrial Training Institute, Garnota, District Chamba and is under transfer to Govt. Model, Industrial Training Institute, Sansarpur Terrace, District Kangra, H.P., has come up before this Court seeking quashing of transfer order dated 12.4.2021 (Annexure P-1).
Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 to 3/State.
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, strictly in the light of transfer policy occupying the field, within two weeks thereafter. Till then, the impugned order of transfer dated 12.4.2021 (Annexure P-1), shall remain stayed.
Pending application(s), if any, are closed.
Copy Dasti.