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Judgment
9 paragraphs · 175 wordsAnoop Chitkara, J
The petitioner, who is working as Junior Basic Teacher, in Government Primary School, Baghabra, Tehsil Paota Sahib, District Sirmaur, H.P., has
come up before this Court seeking her transfer to nearby station from her residence on the ground that his case is covered under clause 5.4 of the
Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides concession to couples. In
this regard the petitioner has already made representation, which is still pending before the authorities concerned.
Notice. Mr. Nand Lal Thakur, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, this writ petition is disposed of with a direction to the respondents to consider the representation of the petitioner, in the light of the
transfer policy occupying the field, and pass appropriate orders, within two weeks. Pending application(s), if any, also stands disposed of.