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Judgment
6 paragraphs · 248 wordsJyotsna Rewal Dua , J
Notice. Mr. Varun Chandel, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
Heard.
Petitioner’s case is that he was appointed as Trained Graduate Teacher (Hindi) and posted at Government High School Malaini, Nalagarh, District Solan w.e.f. 21.11.2019. His services were regularized in the year 2022. He made a representation dated 13.03.2023 (Annexure P/2) to respondent No.2 for his transfer from his present place of posting on the ground that he has completed his normal tenure in Government High School Malaini, Nalagarh, District Solan, which falls in hard/sub cadre area, however, the said representation is not being decided by respondent No.2.
Learned counsel for the petitioner submits that petitioner would be content in case, the petitioner is permitted to submit a fresh representation seeking his transfer to a soft area, in accordance with law and applicable Transfer Policy, to respondent No.2, whereafter, respondent No.2 be directed to decide the said representation, in a time bound manner.
In view of above submissions, the instant writ petition is disposed of by permitting the petitioner to make a fresh representation to respondent No.2, within a week from today, who shall in turn, consider and decide the same, in accordance with law and applicable Transfer Policy, within a further period of three weeks by passing a reasoned order, which shall also be communicated to the petitioner. Pending miscellaneous application(s), if any, shall also stand disposed of.