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Judgment
11 paragraphs · 183 wordsAnoop Chitkara, J
The petitioner, who is working as Trained Graduate Teacher (Arts) in Government Middle School, Devi Dehra u/c Government Senior Secondary
School, Bathri, District Chamba, H.P., and is under transfer to Government Senior Secondary School, Pajja, District Chamba, H.P., has come up
before this Court seeking cancellation of the impugned order of transfer dated 11.12.2020, 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 a week, in accordance
with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the
field, within two weeks. Subject to filing of representation within the time -frame mentioned above, impugned order dated 11.12.2020, Annexure P-1,
shall remain stayed. Pending application(s), if any, are closed.
Copy Dasti.