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Judgment
7 paragraphs · 127 wordsAnoop Chitkara, J
The petitioner, who is working as Principal, Government Senior Secondary School, Thalout, Tehsil Aut, District Mandi, H.P., has come up before
this Court seeking a direction to the respondents to consider her representation Annexure P-2 in a time bound manner.
Notice. Mrs. Seema Sharma, learned Deputy 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 a direction to the respondents to decide the representation of the petitioner Annexure P-2, strictly in
the light of the transfer policy occupying the field, within two weeks. Pending application(s), if any, are closed.