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Judgment
10 paragraphs · 184 wordsAnoop Chitkara, J
The petitioner, who is working as a Lecturer (School-New) Economics, in Government Senior Secondary School, Seri Chehatigarh, Distrcit Mandi
and is under transfer to Government Senior Secondary School, Sarachi, District Mandi, H.P., has come up before this Court seeking cancellation of his
transfer, vide impugned order Annexure P-1.
Notice. Ms. Rita Goswami, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 and 2.
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 liberty to the petitioner to make representation to the first respondent, within one week, in accordance
with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the
field, and pass appropriate orders, within two weeks. In case the petitioner still feels aggrieved and dissatisfied with the outcome of the representation,
he is at liberty to approach this Court again for redressal thereof. Pending application(s), if any, are closed.