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Judgment
5 paragraphs · 244 wordsJyotsna Rewal Dua , J
Notice. Mr. Rupinder Singh, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
With the consent of learned counsel for the parties, the matter is heard at this stage.
Petitioner is presently serving as Trained Graduate Teacher (Arts) at Government Senior Secondary School Basantpur, District Kangra, H.P. According to the petitioner, he has completed the obligatory service of three years at Government Senior Secondary School Basantpur, stated to be a rural area. Learned counsel for the petitioner submitted that the petitioner has preferred a representation on 04.08.2023 (page 14 of the paper book) to respondent No.2, seeking his transfer from the present place of posting in light of Clause 5.4 of the Transfer Policy as petitioner’s wife is also working as Language Teacher (Hindi) at Government High School Arla District Kangra, H.P. Learned counsel for the petitioner further submitted that the petitioner would be content, in case, respondent No.2/competent authority is directed to consider and decide the said representation of the petitioner, in a time bound manner.
In view of above submission, the instant writ petition is disposed of by directing respondent No.2/competent authority to consider and decide the aforesaid representation of the petitioner, in accordance with law and applicable Transfer Policy, within a period of three weeks from today. The order so passed be also communicated to the petitioner. Pending miscellaneous application(s), if any, shall also stand disposed of.