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Judgment
Anoop Chitkara, J
The petitioner, who is Drawing Master, working in Government High School Reur u/c Government Senior Secondary School Rewalsar, District
Mandi, upon his transfer from the present place of posting, has come up before this Court, seeking quashing of the impugned order of transfer dated
01.03.2021 (Annexure P-1).
Notice. Mr. Yudhvir Singh Thakur, Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 and 2-State.
The nature of order, we propose to pass in the present petition, requires no response.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the respondents No.1 and 2/competent authority
within a week, in accordance with the transfer policy. On receipt of such representation, the said respondents No.1 and 2/competent authority shall
decide the same in the light of the transfer policy occupying the field, within two weeks thereafter. Till decision of the representation, the petitioner be
not relieved from his present place of posting, if not already relieved.
Pending miscellaneous application(s), if any, also stand disposed of.
Copy dasti.