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Judgment
8 paragraphs · 136 wordsAnoop Chitkara, J
The petitioner, who is working as Medical Officer, in Primary Health Centre, Charri, District Kangra, H.P. and is under transfer to Primary Health
Centre, Seri Malog, Block Mahakal, Tehsil Baijnath, District Kangra, H.P., has come up before this Court seeking cancellation of the impugned order
of transfer dated 28.11.2020, Annexure P-1.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and accepts service of notice on behalf of the respondents.
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 a direction to the second respondent to decide the representation of the petitioner Annexure P-5, in
accordance with the transfer policy, within one week from today. Pending application(s), if any, are closed.