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Judgment
8 paragraphs · 154 wordsAnoop Chitkara, J
The petitioner, who is working as Superintendent Grade-II, at Electrical Division, Chamba, District Chamba, H.P., has come up before this Court
seeking quashing of impugned order of transfer Annexures P-3 & P-4, on the ground that she has less than two years to retire from service.
We have heard Mr. Nimish Gupta, Advocate for the petitioner and Mr. Tara Singh Chauhan, learned counsel for the respondent-Board.
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. Pending application(s), if any, are closed.