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Judgment
11 paragraphs · 174 wordsAnoop Chitkara, J
The petitioner, who is working as Senior Veterinary Officer, in Veterinary Hospital, Dharampur, District Mandi, H.P., and is under transfer to
Veterinary Hospital, Kaza, District Lahaul and Spiti, H.P., has come up before this Court seeking cancellation of the impugned order of transfer dated
15.10.2020, Annexure P-3.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondent.
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 respondent, within a 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,
within two weeks. Subject to filing of representation within the time -frame mentioned above, impugned order dated 15.10.2020, Annexure P-3, qua
the petitioner, shall remain stayed. Pending application(s), if any, are closed.
Copy Dasti.