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Judgment
13 paragraphs · 203 wordsAnoop Chitkara, J
The petitioner, who is BDO, working in Development Block, Kupvi, District Shimla and is under transfer to PD-cum- DMM, NRKM (Project
Director cum District Mission Manager of District Shimla for Din Dayal Antyodaya Yojna-National Rural Livelihoods Mission), Shimla, District
Shimla, has come up before this Court, seeking quashing of the impugned order of transfer dated 5th March, 2021 (Annexure P-II).
Notice. Mr. Yudhvir Singh Thakur, Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
The nature of order, we propose to pass in the present petition, requires no response.
Consequently, this petition is disposed of with liberty to the petitioner to make representation on medical grounds to the respondents/ competent
authority within a week, in accordance with the transfer policy. On receipt of such representation, the said respondents/competent authority shall
decide the same in the light of the transfer policy occupying the field, within two weeks thereafter. Till decision of the representation, notification dated
05th March, 2021, Annexure P-II, qua the petitioner, shall remain stayed. Liberty is reserved to the petitioner to approach this Court, if he is still
aggrieved.
Pending miscellaneous application(s), if any, also stand disposed of.
Copy dasti.