Rajesh Kumar vs State Of Himachal Pradesh And Others

Jyotsna Rewal Dua, J

Notice. Mr. R.R Rahi, learned Deputy Advocate General appears and accepts service of notice on behalf of respondents-State. No notice is

required to be issued to the private respondents in view of the order being passed hereinafter.

Heard learned counsel for the parties. The petitioner is veterinary pharmacist and presently posted at veterinary dispensary Siyur (Bharmour). Vide

impugned transfer order he has been transferred to SBF Sarol (Chamba) temporarily shifted at SBF Tal (Hamirpur). Learned counsel for the

petitioner submits that the petitioner has though completed ten years at his present place of posting but since he has been rendering service in tribal

area, therefore he is required to be transferred at a place of his choice in accordance with the transfer policy. Learned counsel for the petitioner

further submits that the petitioner will be content in case he is permitted to make a representation to respondent No.2 giving therein the details of

stations of his choice within a period of one week, which may be directed to be decided by respondent No.2 within two weeks thereafter. Prayer as

made by the learned counsel for the petitioner is not opposed by the learned Deputy Advocate General. Accordingly, the present petition is disposed of

by permitting the petitioner to file a representation indicating five stations of his choice as per the transfer policy to respondent No.2 within a period of

one week from today. In case such a representation is made, then the same shall be decided by the competent authority within two weeks thereafter.

Till such time, the petitioner shall not be compelled to join at the transferred station and shall be permitted to obtain leave of the kind due.

Pending applications also stand disposed of.

Copy dasti.