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Judgment
9 paragraphs · 176 wordsAnoop Chitkara, J
The petitioner, who is working as a Pharmacist at Winter Health Post Karyuni, Pangi at Killar, District Chamba, H.P., w.e.f. 15.02.2017, has come
up before this Court seeking his transfer from a Tribal area to 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.
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 a direction to the respondents to consider the representations of the petitioner Annexures P-3 and P-4,
in the light of the transfer policy occupying the field, and pass appropriate orders, within three weeks. Pending application(s), if any, are closed.