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Judgment
Anoop Chitkara, J
The petitioner, who is working as TGT (Non Medical) in GMS Bhadela, u/c GSSS Mangli District Chamba, which is a sub cadre area, has been
transferred to GMS Kawar, u/c GSSS Kawar, District Shimla, which is also a hard/difficult area, has come up before this Court, seeking quashing of
transfer dated 17.06.2021, Annexure P-1.
Notice. Mr. Nand Lal Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
The nature of order, we propose to pass in the present petition, requires no response.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the respondents/ competent authority within a week
from today. On receipt of such representation, the said respondents/ competent authority shall decide the same in the light of the transfer policy
occupying the field, within two weeks thereafter. Subject to the filing of representation within one week, till decision of the same, transfer order dated
17.06.2021, Annexure P-1, shall remain stayed.
Pending miscellaneous application(s), if any, also stand disposed of.
Copy dasti.