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Judgment
Anoop Chitkara, J
The petitioner, who is working as Excise and Taxation Officer, Nahan-III (Dadahu/Sarahan) Circle, District Sirmaur, H.P., and is under transfer to
Excise and Taxation Headquarters at Shimla, District Shimla, H.P., has come up before this Court seeking cancellation of impugned order of transfer
dated 09.11.2020 (Annexure P-1), on the ground of his bad health condition as well as his wife.
Heard learned counsel for the petitioner and learned Senior Additional Advocate General for the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, this writ 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 consider the same sympathetically, keeping in view
his bad health condition as well as his wife, and pass appropriate orders, within two weeks. Subject to filing of representation within the time-frame
mentioned above, the impugned order dated 09.11.2020, shall remain stayed. Pending application(s), if any, are closed.
Dasti Copy.