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Judgment
16 paragraphs · 221 wordsVivek Singh Thakur, J
CMP No. 1398 of 2021
Allowed and disposed of.
CWP No. 765 of 2021
Notice. Mr. Dinesh Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent and seeks time
to file reply.
Present petition has been filed seeking direction to the respondents to consider the representation of petitioner dated 31.12.2020 submitted by
petitioner to the Secretary (Education) to the Government of Himachal Pradesh for his transfer against either at vacant station or likely to be vacant,
mentioned in representation.
In view of order proposed to be passed, no reply or instructions are necessary to be called for from the respondents.
Petitioner, on grounds explained in representation as well as in petition, has submitted his representation for his transfer. Representation is pending
consideration with the Secretary (Education) to the Government of Himachal Pradesh.
In view of above, present petition is disposed of with direction to respondent No.1 to pass an appropriate speaking and reasoned order in response
to representations of petitioner mentioned herein-above on or before 20th March, 2021 in accordance with Rules, Policy and law as applicable.
Needless to say that order shall be passed after giving the personal hearing to petitioner, if desired so.
Petition stands disposed of accordingly including any pending application(s).