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Judgment
Anoop Chitkara, J
The petitioner, who is working as a JBT and is under transfer to Sirmani Khas (Kotla), has come up before this Court seeking direction to the 5th
respondent to relieve him.
Notice. Ms. Ritta Goswami, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 5/ State.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Given the factual matrix of the case, we dispose of the present petition by permitting the petitioner to make a representation to the 5th respondent,
mentioning all his grievances and rights for transfer, within a week. On receipt of such representation, the said respondent shall decide the same,
strictly in the light of the transfer policy occupying the field, and pass appropriate orders within two weeks. However, in case the petitioner still have
any grievance, he can again approach this Court.
Pending application(s), if any, are closed.