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Judgment
9 paragraphs · 174 wordsAnoop Chitkara, J
The petitioner, who is working as a Principal in Government Senior Secondary School, Khola Nal, Tehsil Bali Chowki, District Mandi has come up
before this Court seeking his transfer from the present place of posting on the grounds that his case is covered under clause 5.4 of the Comprehensive
Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides concession to couples.
Notice. Ms. Rita Goswami, 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 liberty to the petitioner to make representation to the first respondent, within a 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. Pending application(s), if any, are closed.