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Judgment
15 paragraphs · 262 wordsL. Narayana Swamy, CJ
By the medium of this writ petition, the petitioner has made a prayer to consider and decide his representation dated 27.11.2020 (Annexure P-3),
whereby he has requested to cancel his transfer and post him at District Treasury Chamba on medical and humanitarian grounds.
The case of the petitioner is that vide order dated 25.11.2020, (Annmexure P-2), hereinafter referred to as ‘the impugned order’, he was
promoted to the post of Superintendent Grade-II from the post of Senior Assistant and on his promotion, he was transferred and posted at District
Treasury Keylong, District Lahaul Spiti, HP. It is averred in the petition that the petitioner has suffered 80% disability and he has been serving the
Department for the last 25 years.
Learned Counsel for the petitioner submits that in view of the circumstances of the petitioner, he may be accommodated at nearby place.
Mr. Adarsh Sharma, learned Additional Advocate General submits that the petitioner has been transferred on his promotion, hence he is required to
join at the transferred station.
We have heard learned Counsel for the parties and perused the entire record carefully.
In the facts and circumstances of the case, we deem it proper to dispose of this writ petition directing the respondents to examine representation
dated 27.11.2020 (Annexure P-3) of the petitioner and pass appropriate orders within two weeks from today. Ordered accordingly. Till then, the
petitioner may not be compelled to join at the transferred station.
The petition is accordingly disposed of along with pending applications, if any.