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Judgment
7 paragraphs · 96 wordsRavi Malimath, J
Notice. Mr. Vikas Rathore, learned Additional Advocate General, takes notice for the respondents.
The plea of the petitioner is to transfer her to any appropriate place, as mentioned by her, since she has already completed 7 ½ years’
continuous service at Government Primary School, Majhan, Education Block, Bagsiad, District Mandi.
Learned Additional Advocate General submits that necessary orders will be passed within a period of two weeks from today. His submission is
placed on record.
The petition is disposed off accordingly. The pending miscellaneous application is also disposed off.