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Judgment
4 paragraphs · 161 wordsL. Narayana Swamy, CJ
The petitioner, who is working as a TGT (Arts) at Government High School, Taraun, Tehsil Ghumarwin, District Bilaspur, and is under transfer to Government Senior Secondary School, Rampur (SLN), H.P., has come up before this Court, seeking quashing of the impugned order of transfer dated 24.9.2020 (Annexure P-2), qua the petitioner.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the 1st 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, within one week thereafter. Till then, impugned order of transfer dated 24.9.2020 (Annexure P-2), shall remain stayed qua the petitioner. Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dissatisfied with the outcome of the representation. Pending application(s), if any, also stand disposed of.
Copy Dasti.