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Judgment
15 paragraphs · 255 wordsAnoop Chitkara, J
The petitioner, who is working as Trained Graduate Teacher (Non Medical) in Government Senior Secondary School, Malyawar, District Bilaspur,
H.P., and is under transfer to Government Senior Secondary School, Paura Kothi, District Mandi, H.P., has come up before this Court seeking
cancellation of the impugned order of transfer dated 20.07.2020, Annexure P-1.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No.1 and 2.
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 a week, in accordance
with the transfer policy, on medical grounds taken by her in paragraph 6 of the petition, which read as follows:
“…. the father-in-law of the petitioner of age approximately 70 years is also suffering from prostate cancer and is under treatment from
Chandigarh and there is none in the family of the petitioner to look after him as the brother of the petitioner is also employed at Food Corporation of
India outside the State of Himachal Pradesh.â€
On receipt of such representation, the concerned respondent shall decide the same, in the light of the transfer policy occupying the field, within one
week. Subject to filing of representation within the time-frame mentioned above, interim order dated 04.08.2020 is extended till the disposal of the
representation. Pending application(s), if any, are closed.
Copy Dasti.