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Judgment
5 paragraphs · 156 wordsAnoop Chitkara, J
The petitioner, who is working as Junior Basic Teacher, in Government Primary School, Dedheog, Education Block, Sunni, District Shimla, H.P., has come up before this Court seeking her transfer to Shimla town, within the radius of 10-15 kilometers from Malyana, on the ground of adverse family circumstances. In this regard, the petitioner has also filed representation, Annexure P-4, which is still pending before the authorities concerned.
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 a direction to the respondent/authorities to decide the representation of the petitioners, Annexure P-4, in accordance with the transfer policy, leaving all the contentions/issues open, within two weeks from today. Pending application(s), if any, also stand disposed of.