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Judgment
Petitioner challenges the order dated 15.06.2017 Annexure-1, by which he stands transferred from S.P.S. Hospital, Rishikesh, Dehradun to District Hospital, Rudraprayag and he seeks a direction to allow him to continue at Dehradun.
We heard Mr. M.C. Pant, learned counsel for the petitioner and we also heard Mr. Paresh Tripathi, Chief Standing Counsel for the State of Uttarakhand / respondents.
In the circumstances, we are of the view that the petitioner must be permitted to represent to the first respondent, who has passed the impugned order and the same must be considered by the first respondent in accordance with law, including the transfer policy.
In such circumstances, the writ petition stands disposed of as follows:
If the petitioner represents within a period of one week from today before the first respondent, the first respondent will consider the same in accordance with law, which includes the transfer policy also and take a decision on the same within a period of two weeks from the date of production of a certified copy of this judgment.
We leave open all the contentions of the petitioner and also reserve to him the right to approach this Court again challenging the impugned order, if necessary.
Let certified copy of this order be issued today itself.