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Judgment
5 paragraphs · 186 wordsAnoop Chitkara, J
The petitioner, who is working as a TGT (Non-Medical), in Government Girls Senior Secondary School, Bilaspur, District Bilaspur, H.P., and is under transfer to Government High School, Parnali u/c Government Senior Secondary School, Bandla, District Bilaspur, H.P., vide impugned order Annexure P-2, has come up before this Court seeking cancellation of the impugned order of transfer.
Notice. Ms. Rita Goswami, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 and 2 and Mr. K.B. Khajuria, Advocate on behalf of respondent No.3.
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 fresh representation to the first respondent, within one week, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same sympathetically keeping in view the permanent disability 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, are closed.