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Judgment
13 paragraphs · 208 wordsAnoop Chitkara, J
The petitioner, who is working as Senior Radiographer at Regional Hospital, Bilaspur and is under transfer to Zonal Hospital, Matri, District Kangra,
H.P., has come up before this Court seeking quashing of impugned order of transfer Annexure P-1, on the ground that he has only two years to retire
from service.
We have heard Ms. Ranjana Parmar, learned Senior Advocate assisted by Mr. Karan Singh Parmar, Advocate for the petitioner and Mr. Ajay
Vaidya, learned Senior Additional Advocate General for the respondent-State.
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 first respondent, within one week, mentioning the
stations of his choice, 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, and pass appropriate orders, within two weeks. Subject to filing of representation by the petitioner within the
time-frame mentioned above, the petitioner may not be compelled to join the transferred station, till the disposal of the representation. Pending
application(s), if any, are closed.
Authenticated Copy.