AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 231 wordsTarlok Singh Chauhan, J
The petitioner has been working continuously as Pharmacist in the tribal area at Government Primary Health Center Katgaon, District Kinnaur (H.P), since 21.02.2017 and has thus completed his normal tenure of two winters and three summers at the present place of posting. That being so, he is entitled to be transfered to a soft area, in terms of the Transfer Policy, for which he has already given three stations of his choice as mentioned in para-9 of the writ petition.
Accordingly, the present petition is ordered to be treated as representation to be considered and decided by the respondents within a time bound manner in accordance with the Transfer Policy. Apart from the stations already specified in the instant petition, the petitioner is directed to give two more stations of his choice to the respondents, of which, one essentially would be outside District Mandi, within a period of one week from today. Respondents are directed to consider and decide the case of the petitioner within a period of four weeks from today, in terms of the Transfer Policy and thereafter issue a consequential order of his posting.
With the aforesaid observations/directions the instant writ petition stands disposed of, so also pending miscellaneous application, if any. The parties are left to bear their own costs.
For compliance to come up on 25th August, 2020.