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Judgment
2 paragraphs · 131 wordsSurinder Singh, J.—Petitioner feels aggrieved by Annexure P2 order of his transfer from AHC Nabha (Shimla) to AHC Sarpara (Rampur). As per last order, learned Additional Advocate General was required to see the feasibility of the petitioner for transferring him to the Station of his choice mentioned in para 3 of his rejoinder.
The learned Additional Advocate General stated that none of these posts are vacant. The respondent department has now revised the transfer orders whereby the petitioner is ordered to be adjusted at Ayurvedic Health Centre, Baghi, District Shimla vide office order dated 7.1.2012 which is quite nearer to Shimla and the petitioner''s counsel feels satisfied. Thus, in view of the above stated position, the present petition is not pressed, hence dismissed, so also the pending application(s), if any.