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Judgment
7 paragraphs · 276 wordsTarlok Singh Chauhan, J
The instant petition has been filed for grant of the following substantive reliefs:-
(i). That the respondent No. 1 may kindly be directed to decide the representation dated 16.12.2022 i.e. Annexure P-2 within time bound manner in the interest of justice.
(ii). That the respondents may kindly be directed to transfer the petitioner one of his choice station i.e. (1) H.I.D Division Hardaspur at Chamba, (vacant (2) Sr. Manager HPTCL Chamba Vacant) (3) Electrical Division, HPSEBL Chamba (Vacant) (4) Electrical Division, HPSEB Ltd. Dalhousie, District Chamba (against longer stay) and (5) S.E. Operation Circle Dalhousie, District Chamba (against longer stay) in the interest of justice and fair play.
Record reveals that the petitioner has been serving at HPSEB Ltd., Electrical Division Killar, Tehsil Pangi, District Chamba since 28.09.2020. In such circumstances, obviously, the petitioner is entitled to be transferred to one of the soft stations of his choice as given in relief clause (ii) of the petition.
However, it is noticed that all the options so exercised by the petitioner are in his home District Chamba. Therefore, let the petitioner file a representation with the respondent-department clearly setting out therein five stations of his choice out of which one essentially to be out of his home District. In the event of filing of the representation within one week from today, the respondents shall consider and decide the same and issue necessary consequential order of transfer of the petitioner to any one of the soft stations so opted, within a period of three weeks.
The petition stands disposed of in the aforesaid terms, so also pending applications, if any.