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Judgment
5 paragraphs · 131 wordsL. Narayana Swamy, CJ
By way of this writ petition, the petitioner, who is working as Senior assistant has challenged the order dated 20.07.2020, (Annexure P-1), hereinafter referred to as 'the impugned order', whereby he has been transferred from Development Block, Ghumarwin, District Bilaspur to Development Block, Kalpa, District Kinnaur.
We have heard learned Counsel for the parties and perused the entire record carefully.
In facts and circumstances of the case, we deem it proper to dispose of this writ petition permitting the petitioner to make a representation to the respondents-competent Authority and on filing such representation by the petitioner, the respondent-Competent Authority is directed to examine the same and pass appropriate orders. Ordered accordingly.
The petition is accordingly disposed of along with pending applications, if any.