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Judgment
4 paragraphs · 184 wordsTarlok Singh Chauhan, J
The petitioner has admittedly completed his normal tenure of service in the difficult area sub-cadre and is, thus, entitled to be transferred and posted in soft area, for which he has already made representations dated 13.07.2020 and 19.08.2020. However, in both these representations, he has mentioned only two stations of his choice, whereas under the transfer policy, he is required to give five stations of choice.
Accordingly, while disposing of the present petition, we permit the petitioner to file a fresh representation clearly specifying therein five stations of his choice, out of which, one should essentially be outside his home district and in case such representation is made within a week from today, then the respondents shall consider and decide the same in accordance with the transfer policy and also instructions issued from time to time and pass necessary consequential orders of posting the petitioner in any one of the five stations opted by him within a further period of four weeks. Pending application(s), if any, also stand disposed of.
For compliance to come up on 09.12.2020.