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Judgment
5 paragraphs · 180 wordsAnoop Chitkara, J
The petitioner, who was working as Junior Basic Teacher in Government Primary School Seri, Eduction Block Sadar-II, Katola, District Mandi, H.P., has come up before this Court seeking a direction to the respondents to transfer him nearer to his native place, on the ground of adverse family circumstances. In this regard the petitioner has already made representation, which is still pending before the authorities concerned.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
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 a directions to the respondent/authorities to decide the representation of the petitioner, Annexure P-2, in the light of the transfer policy occupying the field, within two weeks. It is made clear that in case the petitioner is still aggrieved 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.