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Judgment
6 paragraphs · 197 wordsAnoop Chitkara, J
The petitioner, who is working as Centre Head Teacher in Government Centre Primary School, Rarang-II, Tehsil Morang, District Kinnaur, H.P. and is under transfer to Government Centre Primary School, Thangi, Education Block Pooh, District Kinnaur, H.P., has come up before this Court seeking cancellation of the order of transfer Annexure P-1.
Heard learned counsel for the petitioner and learned Additional Advocate General for respondents No.1 to 3.
Learned counsel for the petitioner submits that the petitioner has already joined the transferred station. Learned counsel further submits that the petitioner would be satisfied in case he is permitted to make representation to the respondents/ authorities.
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 a fresh representation to the respondent/ authorities concerned, within one week from today, in accordance with the transfer policy. On receipt of such representation, the respondent/authorities shall consider the same, in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Pending application(s), if any, are closed.