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Judgment
5 paragraphs · 209 wordsL. Narayana Swamy, CJ
The petitioner, who is working as Forest Guard, Hillour Beat, Killar, Forest Range, Sachi, Forest Division, Pangi, District Chamba, H.P., has come up before this Court seeking his transfer from tribal area to one of the stations of his choice, as per clause 16.1 of the Comprehensive Guiding Principles-2013, issued by the State Government, which provides that the normal tenure of stay of posting in Most Difficult/Difficult/ Tribal/Hard areas shall be two winters and three summers. In this regard, the petitioner has already made representation, Annexure P-1, which is still pending before the concerned authority.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.
In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.
Consequently, this petition is disposed of with a direction to the respondents to consider the representation of the petitioner, in the light of the transfer policy occupying the field and pass appropriate orders, within two weeks. Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dissatisfied with the outcome of the representation. Pending application(s), if any, are closed.