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Judgment
9 paragraphs · 175 wordsAnoop Chitkara, J
The petitioner, who is working as Staff Nurse at Indira Gandhi Medical College and Hospital, Shimla, H.P., has come up before this Court seeking
her transfer from the present place of posting to Civil Hospital, Sundernagar, District Mandi, on the ground of adverse family circumstances. In this
regard, the petitioner has already made a representation dated 09.11.2020, Annexure P-1, which is still pending before the concerned authority.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and accepts service of notice on behalf of the respondents.
In view of the nature of the order, this Court proposes 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 respondent/ authorities concerned, in the light of
the transfer policy, within two weeks. On receipt of such representation, the respondent/ authorities shall decide the same, strictly in the light of the
transfer policy occupying the field, within two weeks. Pending application(s), if any, are closed.