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Judgment
8 paragraphs · 150 wordsAnoop Chitkara, J
The petitioner, who is working as Shastri in Government Middle School Chowki, u/c Government Senior Secondary School Rohanda, District Mandi,
H.P., has come up before this Court seeking a direction to the respondents to consider her case for transfer nearer her native place. In this regard, the
petitioner has already made a representation dated 11.12.2020, Annexure P-2, which is still pending before the authority concerned.
Notice. Mr. Adarsh Sharma, learned 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 dated 11.12.2020,
Annexure P-2, within one week, strictly in accordance with the transfer policy. Pending application(s), if any, are closed.