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Judgment
10 paragraphs · 177 wordsAnoop Chitkara, J
The petitioner, who is working as Junior Basic Teacher, at Government Primary School, Chawari (Sundernagar), District Mandi, H.P., has come up
before this Court seeking her transfer from the present place of posting to one of the stations of her choice as clause 5.5 of the Comprehensive
Guiding Principles-2013, (Transfer Policy) provides that an employee, who has less than two years to retire, should be posted in the convenient places/
stations.
Notice. Mr. Anil Jaswal, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.
In view of the nature of the order, this Court proposes 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 respondent/ authorities, within a week, as per
clause 5.5 of the transfer policy. On receipt of such representation, the respondent/ authorities shall decide the same, in the light of the transfer policy
occupying the field, within two weeks. Pending application(s), if any, are closed.