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Judgment
Tarlok Singh Chauhan, J
The learned Additional Advocate General on instructions states that in case the petitioner submits five stations of his choice, then his case will be forwarded to the competent authority and the decision shall be taken within a period of two weeks. His statement is taken on record.
Accordingly, the present petition is disposed of with a direction to the petitioner to submit a fresh representation, clearly specifying therein five stations of his choice, out of which, one should essentially be outside District Hamirpur. On submission of such representation, decision thereupon be taken within a period of two weeks. Pending application(s), if any, also stand disposed of.
For compliance, list on 10.08.2020. Authenticated copy of this judgment be supplied to the learned counsel for the parties by the Secretary/Private Secretary.