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Judgment
9 paragraphs · 161 wordsAnoop Chitkara, J
The petitioner, who is working as Peon in Government Senior Secondary School, Lapas (Chuhar Valley) Tehsil Padhar, District Mandi, H.P., has
come up before this Court seeking a direction to the respondents to consider his representation for transfer/adjustment to Government Senior
Secondary School Chukku, District Mandi against vacant post. In this regard, the petitioner has already made a representation dated 17.11.2020,
Annexure P-1, which is still pending before the concerned authority.
Notice. Mr. Vikas Rathore, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.
In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.
Consequently, this petition is disposed of with a direction to the second respondents to decide the representation of the petitioner dated 17.11.2020,
Annexure P-1, strictly in the light of the transfer policy occupying the field, within two weeks. Pending application(s), if any, are closed.