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Judgment
6 paragraphs · 268 wordsAnoop Chitkara, J
The petitioner, who is working as a Peon, in HPPWD, (B & R), Division, Kalpa, District Kinnaur, w.e.f. 01.08.2015 has come up before this Court seeking his transfer from a tribal area to one of the stations of his choice, as per clause 16.1 of the Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides that the normal tenure of stay of posting in Most Difficult/Difficult/ Tribal/and the Hard areas shall be two winters and three summers.
Notice. Ms. Rita Goswami, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.
Learned counsel for the petitioner submits that this petition can be disposed of by issuing 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 choice mentioned in Para 3 as well as in prayer clause of the writ petition.
Learned Additional Advocate General does not dispute the fact of the petitioner having completed his normal tenure i.e. two winters and three summers, as per transfer policy.
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 3 as well as in prayer clause 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.