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Judgment
6 paragraphs · 169 wordsL. Narayana Swamy, CJ
The petitioner, who is working as Lecturer (Biology), in Government Senior Secondary School, Baryara, District Mandi and is under transfer to Government Senior Secondary School, Barog, District Mandi, H.P., has come up before this Court seeking cancellation of the impugned order of transfer dated 25.03.2021, Annexure P-1.
Notice. Mrs. Rita Goswami, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No.1 to 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 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 interim order dated 30.3.2021 shall remain inforce. Pending application(s), if any, are closed.
Copy Dasti.