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Judgment
5 paragraphs · 229 wordsAnoop Chitkara, J
The petitioner, who is working as a JBT Teacher in Government Primary School, Piplu, Tehsil Balh, District Mandi, H.P., and is under transfer to Government Primary School, Burna, Education Block Seraj-II, District Mandi, H.P., has come up before this Court seeking cancellation of impugned order of transfer Annexure P-2, on the grounds that he has again been transferred to most difficult area and that his case is covered under clause 5.4 of the Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides concession to couples.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 3.
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 liberty to the petitioner to make representation to the first respondent, within one week, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Subject to filing of representation by the petitioner within the time-frame mentioned above, the interim order dated 6.7.2020, shall remain in force till the disposal of the representation. Pending application(s), if any, are closed.