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Judgment
11 paragraphs · 244 wordsTarlok Singh Chauhan, J
Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
2 The instant petition has been filed for grant of the following substantive relief:
“issue an appropriate writ, order or direction to transfer the petitioner to one of the stations of choice as is given in the representations (Annexures P-1 & P-2) and as also reproduced in the body of the petition forthwith in the interest of law and justice.”
3 Admittedly, the petitioner has completed his normal tenure of service in the tribal area having been served at Govt. Degree College Kukumseri continuously w.e.f. 15.10.2020. Therefore, in terms of comprehensive guiding principles-2013, he is entitled to be posted at one of the stations of his choice and for this purpose, the petitioner has already made representations, Annexures P-1 & P-2, wherein he has opted for following five colleges:
i) Govt. Degree College, RKMV, District Shimla.
ii) Govt. Degree College, Sanjauli, District Shimla.
iii) Govt. Degree College, Chaura Maidan, District Shimla.
iv) Govt. Vallabh College, District Mandi.
v) Govt. Degree College, Karsog, District Mandi.
4 In the given facts and circumstances, we deem it appropriate to dispose of the instant petition with a direction to the respondents to consider, decide and thereafter issue consequential order of transfer of the petitioner to anyone of the aforesaid colleges, within a period of four weeks. Ordered accordingly. Pending application(s), if any, also stands disposed of.