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Judgment
11 paragraphs · 213 wordsTarlok Singh Chauhan, J
The petitioner has completed three years of service in the tribal area and in terms of the “Comprehensive Guiding Principles-2013â€, for
regulating the transfers of officers/officials working under the Government of Himachal Pradesh, he is entitled to be posted in a soft area of his
choice, for which he has already represented vide representation dated 26.04.2021 (Annexure P-3). However, on perusal of the representation, it is
found that the petitioner has only given three stations of his choice whereas, he is required to give five stations of his choice, out of which one station
is essentially to be out of his Home District.
In the given facts and circumstances of the case, we dispose of the petition by directing the petitioner to make a fresh representation within one
week from today and the same shall be considered and decided by the respondents in accordance with the Transfer Policy of the State Government
and consequential order of transfer be passed within a period of two weeks. It is made clear that respondents shall not insist the petitioner qua the
joining of a substitute and the petitioner shall be relieved forthwith after passing of necessary transfer orders.
The petition stands disposed of, so also pending applications, if any.