AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 176 wordsAnoop Chitkara, J
The petitioner, who is working as a Lecturer (Physics), in Government Senior Secondary School, Nalti, District Bilaspur, H.P., and is under transfer to Government Senior Secondary School, Bani-Materni, District Solan, H.P., has come up before this Court seeking cancellation of impugned order of transfer Annexure P-1, due to adverse family circumstances.
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, on or before 26th June, 2020, 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 a week. Till then the impugned order of transfer Annexure P-1, shall remain stayed. Pending application(s), if any, are closed.