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Judgment
6 paragraphs · 202 words: Anoop Chitkara, J
The petitioner, who is working as TGT (Non Medical) at Government Senior Secondary School, Ail, Tehsil Churah, District Chamba, HP, w.e.f. 10.8.2017, has come up before this Court seeking his transfer from his present place of posting to one of the stations of his choice on medical grounds and in terms of the transfer policy applicable in the State of Himachal Pradesh, which provides that the normal tenure of stay of posting shall be three years. Earlier, the petitioner had filed representation dated 10.2.2020, Annexure P-9, which is still pending before the authorities concerned.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives 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 writ petition is disposed of with liberty to the petitioner to make fresh representation to the respondent/authorities, within one week from today. He is permitted to take medical grounds in his representation. On receipt of such representation, the said respondent shall decide the same sympathetically, and pass appropriate orders, within two weeks. Pending application(s), if any, are closed.
Copy dasti.