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Ravi Kant vs State Of H.P. & Another

High Court Of Himachal Pradesh · Decided on 2 July 2020 · Citation: (2020) 07 SHI CK 0417

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1964 Of 2020
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Judgment

5 paragraphs · 138 words

Anoop Chitkara, J

1.

The petitioner, who is working as a TGT (Medical), in Government Senior Secondary School Kamand (Sundernagar, District Mandi, H.P., has come up before this Court seeking his transfer from the present place of posting due to adverse family circumstances.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General waives service and accepts notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with a direction to the second respondent to consider the representation (Annexure P-3) of the petitioner, in the light of the transfer policy occupying the field, and pass appropriate orders, after affording an opportunity of being heard to the petitioner, within two weeks. Pending application(s), if any, are closed.