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Judgment
7 paragraphs · 181 wordsAnoop Chitkara, J
The petitioner, who is working as a Volunteer Teacher at Government Senior Secondary School, Bharari (Mandi), H.P., has come up before this Court seeking her transfer from the present place of posting, on completion of normal tenure of three years. In this regard, the petitioner has already made a representation dated 3.3.2021 (Annexure P-4), which is still pending before the concerned authority.
Notice. Mr. Adarsh K. 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 directing the 1st respondent to decide the representation of the petitioner dated 3.3.2021 (Annexure P-4), strictly in the light of the transfer policy occupying the field, within a period of two weeks. Liberty is reserved to the petitioner to approach this Court again, in case she still feels aggrieved and dissatisfied with the outcome of the representation.
Pending application(s), if any, also stand disposed of.
Copy Dasti.