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Judgment
10 paragraphs · 131 wordsAnoop Chitkara, J
The petitioner, who is working as Shastri in Government Middle School, Charang u/o Government High School, Thangi, District Kinnaur, has come
up before this Court, seeking transfer. In this regard, he has filed representation, dated 28.04.2021, Annexure P-1, which is still pending before the
authorities concerned.
Notice. Mr. Nand Lal Thakur, learned 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.
Consequently, this petition is disposed of with direction to the respondents /competent authority to decide representation of the petitioner dated
28.04.2021, Annexure P-1, in accordance with law, within two weeks from today.
Pending miscellaneous application(s), if any, also stand disposed of.
Copy dasti.