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Judgment
10 paragraphs · 178 wordsAnoop Chitkara, J
The petitioner, who is working as Principal, Government Senior Secondary School, Dhar, Tehsil Padhar, District Mandi, H.P., has come up before
this Court seeking his transfer from the present place of posting on the ground that clause 5.5 of the Comprehensive Guiding Principles-2013,
(Transfer Policy applicable in the State of Himachal Pradesh, provides that an employee, who has less than two years to retire, should be posted in the
convenient places/ stations.
Notice. Mrs. Seema Sharma, learned Deputy Advocate General appears and accepts service of notice on behalf of the respondents.
In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the respondent/ authorities concerned, in the light of
the transfer policy, within one week. On receipt of such representation, the respondent/ authorities shall decide the same, in the light of the transfer
policy occupying the field, within two weeks. Pending application(s), if any, are closed.