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Judgment
11 paragraphs · 206 wordsRavi Malimath, J
The petitioner seeks a relief to quash the transfer order issued to him in terms of the office order dated 17th February, 2021, Annexure P-1,
transferring him from GSSS Khera Nanowal, District Solan to GSSS Mittian, District Solan, H.P.
The learned Additional Advocate General, appearing for respondents No.1 to 3-State, submits that there is no ground to interfere with the transfer
order. However, it can be seen that there are series of orders passed by this Court, whereby, the petitioner(s) has/have been permitted to make
representation(s) to the respondent-State to consider the case in terms of the transfer policy.
Under these circumstances, the only, just and necessary direction to the petitioner, is to make a representation to the concerned respondent, within a
period of one week from today and after receipt of such a representation, the concerned respondent to consider the case of the petitioner in the light
of guidelines issued in the said transfer policy and pass necessary orders thereon, within a period of two weeks thereafter.
Till then, the petitioner shall continue to function on the post he holds at present.
The writ petition is disposed off accordingly, so also the pending miscellaneous application(s), if any.