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Judgment
6 paragraphs · 246 wordsAnoop Chitkara, J
The petitioner, who is a JBT Teacher, posted in Government Primary School, Surah, Education Block Bagsiad, P.O. Shikawari, Tehsil Thunag, District Mandi, has come up before this Court seeking her transfer to Government Centre Primary School, Chail Chowk, District Mandi due to adverse family circumstances. In the petition, she has annexed the medical certificate of her mother, who is suffering from various disease.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.
Given the nature of the order we propose to pass, no instructions are required in this matter. Learned counsel for the petitioner does not dispute that if the petitioner makes appropriate representation for her transfer to the concerned authority, who shall decide the same within a reasonable time, then for the time being her grievances would be redressed.
Mr. Ashok Sharma, learned Advocate General does not dispute the right of the petitioner to make a representation.
Consequently, this petition is disposed of with liberty to the petitioner to make a representation to the concerned respondent for her transfer to Government Centre Primary School, Chail Chowk, District Mandi against vacant post due to adverse family circumstances. On receipt of such representation, the concerned respondent shall decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders within four weeks from its receipt in his office. Pending application(s), if any, are closed.