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Judgment
5 paragraphs · 224 wordsAnoop Chitkara, J
The petitioner, who is working as a Superintendent Grade-II, in Development Block, Salooni, District Chamba, H.P., and is under transfer to Development Block, Kunihar, District Chamba, H.P., has come up before this Court seeking cancellation of impugned order of transfer dated 8.7.2020, Annexure P-1, on the grounds that he has only eights months to retire and his case is covered under clause 5.5 of the Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh.
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 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. Subject to filing of representation by the petitioner within the time-frame mentioned above, the status quo, as of today, qua the impugned order of transfer dated 8.7.2020 (Annexure P-1), shall be maintained till the disposal of the representation. Pending application(s), if any, are closed.