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Judgment
10 paragraphs · 182 wordsAnoop Chitkara, J
The petitioner, who is working as Trained Graduate Teacher (Non-Medical) and posted as Science Supervisor in the office of Deputy Directorate
Elementary Education Mandi, District Mandi and is under transfer to Government Senior Secondary School, Nihri, District Mandi, H.P., has come up
before this Court seeking cancellation of his transfer on the ground that his case is covered under clause 5.4 of the Comprehensive Guiding Principles-
2013, (Transfer Policy), which provides concession to couples.
Notice. Mr. Anil Jaswal, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No.1 to 3.
In view of the nature of the order, this Court proposes 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 respondent/ authorities, within a week, as per
clause 5.4 of the transfer policy. On receipt of such representation, the respondent/ authorities shall decide the same, in the light of the transfer policy
occupying the field, within two weeks. Pending application(s), if any, are closed.