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Judgment
6 paragraphs · 224 wordsAnoop Chitkara, J
The petitioner, who is working as a Head Master, Government Primary School, Purana Bazar, Education Block, Sundernagar-I, District Mandi, H.P., and is under transfer to Government Primary School, Jared, Education Block DP-II, has come up before this Court seeking cancellation of the impugned order of transfer Annexure P-1, on the ground that his case is covered under clause 5.4 of the Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides concession to couples as well as his son is studying in 10+1 and daughter in 7th Standard at Sundernagar.
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, 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 second respondent, within one week, as per Clause 5.4 of the Comprehensive Guiding Principles. 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, the impugned order dated 28.10.2020, Annexure P-1, shall remain stayed. Pending application(s), if any, are closed.
Copy Dasti.