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Judgment
Tarlok Singh Chauhan, J
Record produced by the respondents reveals that the petitioner has been ordered to be transferred only on account of administrative exigency and
the same therefore cannot be termed to be mala-fide.
2 The mere fact that the petitioner has been transferred after a short stay, is also of no assistance to the petitioner taking into consideration the job
profile and the requirement of the respondents.
At this stage, learned counsel for the petitioner states that post of Assistant Engineer, Electrical Sub-Division Koti, District Chamba is lying vacant,
where he can conveniently be adjusted. This is a issue, which is required to be considered by the employer/respondents and who may consider and
decide the same within a period of two weeks from today.
With these observations, the present petition is disposed of, so also the pending application(s), if any. No costs.