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Judgment
5 paragraphs · 163 wordsAnoop Chitkara, J
The petitioner, who is working as a Principal, in Government Senior Secondary School, Ghoran, District Kangra, H.P., w.e.f. 01.02.2019, has come up before this Court seeking his transfer from the present place of posting to one of the stations of his choice, due to adverse family circumstances.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Given the factual matrix of the case, this petition is disposed of with a direction to the respondent-State to consider the representation (Annexure P-1) of the petitioner for his transfer to one of the stations of his choice mentioned in para IV of the writ petition, in the light of the transfer policy occupying the field, and pass appropriate orders within four weeks from today. Pending application(s), if any, are closed.