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Judgment
11 paragraphs · 180 wordsAnoop Chitkara, J
The petitioner, who is working as Senior Assistant, in Development Block, Ghumarwin, District Bilaspur, H.P. and is under transfer to Development
Block, Kalpa, District Kinnaur, H.P., has come up before this Court seeking quashing of the impugned order of transfer dated 20.07.2020, Annexure
P-1.
We have heard Mr. K.B. Khajuria, learned counsel for the petitioner and Mr. Adarsh Sharma, learned Additional Advocate General for the
respondents.
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 representation to the first respondent, within one week, 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 two weeks. Subject to filing of representation by the petitioner within the time-frame mentioned above, the
interim order dated 23.7.2020 is extended till the disposal of the representation. Pending application(s), if any, are closed.