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Judgment
Anoop Chitkara, J
The petitioner, who is Junior Draughtsman, working in HPPWD Ghumarwin, District Bilaspur, H.P. and is under transfer to newly created Jhandutta Division, has come up before this Court, seeking quashing of the impugned order of transfer dated 5th March, 2021 (Annexure P-2).
Notice. Mr. Nand Lal Thakur, Additional Advocate General, appears and waives service of notice on behalf of the respondents.
The nature of order, we propose to pass in the present petition, requires no response.
The petitioner is physically handicapped to the extent of 60% permanent and as per Clause 5.3 of the transfer policy, he is entitled to be posted at the station of his choice.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the respondents/ competent authority within a week. On receipt of such representation, the said respondents/ competent authority shall decide the same in the light of the transfer policy occupying the field particularly Clause 5.3 thereof, within two weeks thereafter.
Till decision of the representation, office order dated 05th March, 2021, Annexure P-2, shall remain stayed. Liberty is reserved to the petitioner to approach this Court, if he is still aggrieved. Pending miscellaneous application(s), if any, also stand disposed of.
Copy dasti.