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Judgment
5 paragraphs · 181 wordsAnoop Chitkara, J
The petitioner, who is working as a Panchayat Secretary, Gram Panchayat Sher-Lohara Dihra and is under transfer to Gram Panchayat Muhal Dihra, has come up before this Court seeking cancellation of the impugned order of transfer Annexure P-2.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 3.
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, this petition is disposed of with liberty to the petitioner to make a representation to the first respondent, within one week, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders within one week. Subject to filing of representation within the time-frame mentioned above, the operation of the impugned order Annexure P-2, shall remain stayed, till the decision of the representation. Pending application(s), if any, are closed.