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Judgment
7 paragraphs · 210 wordsVirender Singh, J
By way of the present petition, the petitioner has sought the following substantive relief:
“That any appropriate writ/order or direction may kindly be issued and the respondents may kindly be directed to transfer the petitioner from present place of posting i.e. Veterinary Dispensary, Belaj under Veterinary Hospital Gehra, S.T. Dharwala, District Chamba, H.P. to Veterinary Hospital Kundi S.T. Dharwala, District Chamba, H.P., Veterinary Hospital, Choori, District Chamba & Veterinary Dispensary, Taggi u/c Veterinary Hospital Choori, District Chamba, H.P.”
The above relief has been sought on the ground that the petitioner has completed his normal tenure in the hard area and as per the Transfer Policy of the State Government, he is entitled to be adjusted at the place of his choice. In this regard, he has already made a representation, which is Annexure . P-3.
Since the matter is to be decided by the respondents, as such, the writ petition is disposed of with a direction to respondent No. 2 to decide the representation of the petitioner (Annexure P-4), within a period of two weeks from today.
The writ petition is disposed of in the above terms. Pending miscellaneous application(s), if any, also stands disposed of.
For compliance report, list on 13.03.2023.