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Judgment
12 paragraphs · 199 wordsAnoop Chitkara, J
The petitioner, who is working as Forest Extension Officer (Forest Guard), integrated Development Project, District Project Office, Hamirpur,
H.P., and is under transfer to Forest Beat Thetu Block/Range Barsar, Forest Division, Hamirpur, H.P., has come up before this Court seeking
quashing of impugned order of transfer dated 28/31.07.2020, Annexure P-4.
Notice. Ms. Rita Goswami, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 3.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, in accordance
with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the
field, and pass appropriate orders, within two weeks. Subject to filing of representation by the petitioner within the time-frame mentioned above, the
operation of impugned order Annexure P-4 dated 28/31.7.2020, shall remain stayed, if the petitioner is not already relieved, till the disposal of the
representation. Pending application(s), if any, are closed.
Authenticated Copy.