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Judgment
6 paragraphs · 178 wordsL. Narayana Swamy, CJ
The petitioner, who is working as Lecturer (School New) (English), in Government Senior Secondary School, Khaniara-Khas, District Kangra and is under transfer to Government Senior Secondary School, Jalag, District Kangra, H.P., has come up before this Court seeking cancellation of the impugned order of transfer dated 22/24.03.2021, Annexure P-1.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No.1 and 2.
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 representation to the first respondent, within one week, in accordance with the transfer policy. On receipt of such representation, the said respondent shall consider the same, in the light of the transfer policy occupying the field and pass appropriate order, within one week. Till then, the impugned order of transfer dated 22/24.03.2021, Annexure P-1, qua the petitioner, shall remain stayed. Pending application(s), if any, are closed.
Copy Dasti.