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Judgment
16 paragraphs · 220 wordsVivek Singh Thakur, J
CMP No. 1400 of 2021
Allowed and disposed of.
CWP No. 766 of 2021
Notice. Mr. Dinesh Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks
time to file reply.
Present petition has been filed seeking direction to the respondents to consider the representation of petitioner dated 23.11.2020 submitted by
petitioner to the Secretary (Education) to the Government of Himachal Pradesh for his transfer against either at vacant station or likely to be vacant,
mentioned in representation.
In view of order proposed to be passed, no reply or instructions are necessary to be called for from the respondent.
Petitioner is seeking his transfer for the reasons stated in his representation and explained in petition, Annexure P-1. Representation is pending
consideration with the Secretary (Education) to the Government of Himachal Pradesh.
In view of above, present petition is disposed of with direction to respondent No.1 to pass an appropriate speaking and reasoned order in response
to representations of petitioner mentioned herein-above on or before 24th March, 2021 in accordance with Rules, Policy and law as applicable.
Needless to say that order shall be passed after giving personal hearing to petitioner, if desired so.
Petition stands disposed of accordingly including any pending application(s).