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Judgment
Sabina, J
The petitioner has filed the instant petition under Article 226 of the Constitution of India, seeking following reliefs:-
“a). Issue a writ in nature of mandamus directing the respondent to transfer the petitioner from present place of posting which is a difficult/tribal area to place of his choice in District Bilaspur in terms of the Judgment of this Hon'ble Court dated 23.10.2018 in CWP No. 2114 of 2018 and Judgment dated 24.12.2020 in CWP No. 5801 of 2020;
b) Issue a writ in nature of mandamus further directing the respondent to transfer and relieve the petitioner from present place of posting i.e. GHS Kiyao, 15/12 Area of Tehsil Rampur Bushar, District Shimla, H.P. forthwith in relaxation to the condition of joining of the substitute in place of the petitioner.”
Learned counsel for the petitioner has submitted that the petitioner has completed his normal tenure in the tribal/difficult area and is now entitled for his transfer to a soft area, in terms of the transfer policy dated 10th July, 2013. Representations (Annexures P-4 & P-6) moved by the petitioner in this regard to the respondents have not been decided so far.
Learned Additional Advocate General for the respondents has submitted that the representations moved by the petitioner are not in terms of the transfer policy dated 10th July, 2013.
Accordingly, without adverting to the merits of the case, this writ petition is disposed of with a direction that in case the petitioner moves a fresh representation to the respondents in terms of the transfer policy, dated 10th July, 2013, within a week from today, then respondents shall dispose of the same within two weeks from the receipt of the representation, in accordance with law.
Pending application(s), if any, shall also stand disposed of.