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Judgment
5 paragraphs · 147 wordsAnoop Chitkara, J
The petitioner, who is Class-IV employee, working as a Chowkidar in HPPWD, Kamrau Sub Division, Tehsil Kamrau and is under transfer to HPPWD, Sub Division, Haripurdhar has come up before this Court seeking cancellation of his transfer.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 4.
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 a 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. Pending application(s), if any, are closed.