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Judgment
Ravi Malimath, J
Notice. Mr. R.S. Dogra, learned Sr. Additional Advocate General, takes notice for respondents No.1. At the request of petitioner’s counsel,
name of respondent No.2 is deleted from these proceedings.
The petitioner seeks to challenge the impugned order of transfer in terms of Annexure P-2. In terms of the said order, the petitioner has been
transferred from Dr. RPGMC&H Tanda to Pt. JLNGMC&H Chamba, as a stop gap arrangement.
The petitioner’s counsel submits some personal inconvenience of the petitioner. However, we find that whatever the personal grievance of the
petitioner, has not been brought to the notice of the employer. Therefore, the petitioner’s counsel submits that the petitioner may be permitted to
make a representation to the respondents with regard to the same.
In view of the same, the petitioner is permitted to make a representation to the respondents within a period of three days from today. The
respondents to consider the same and pass appropriate orders within a period of one week thereafter. Till then, the petitioner shall not be compelled to
join the place of transfer.
Copy ‘Dasti’.