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Judgment
Jyotsna Rewal Dua, J
Heard. Mr. Amandeep Sharma, Advocate, waives service of notice on behalf of the respondents.
The petitioner, an Apprentice Clerk, is stated to be posted at Branch Office Pooh, District Kinnaur, Himachal Pradesh, w.e.f. 27.07.2017. Learned counsel for the petitioner submits that the petitioner has already completed two winters and three summers in Pooh, which is a hard/tribal area under the transfer policy. Accordingly, after completion of the requisite period of service in the hard/tribal area, he has submitted representation dated 16.12.2019 (Annexure P-2) to respondent No.1, for his transfer to a station of his choice. His grievance is that his representation has not been decided till date and he has not been transferred to a station of his choice.
In view of the limited prayer made in this writ petition and without going into the question of maintainability of the petition, we dispose of the present writ petition with a direction to respondent No.1 to consider and decide the aforesaid representation (Annexure P-2) in accordance with law and transfer policy within a period of two weeks from today.
The writ petition stands disposed of, so also pending application(s), if any.