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Judgment
4 paragraphs · 170 wordsKurian Joseph, C.J.—Appellant is the petitioner. He approached this Court aggrieved by his transfer from Nahan to Chamba. Learned Single Judge dismissed the writ petition. Hence, this appeal.
It has now come out that the original proposal for transfer of the petitioner was from Sirmour to Chamba. Be that as it may. During the pendency of the appeal, we directed the Additional Director to look into the possibility of accommodating the petitioner in or around Shimla. It is also pointed by the appellant that there is one driver Tilak Raj, who belongs to District Kangra and he is willing to go to Chamba, since he has only couple of years to retire from service. The willingness of Tilak Raj shall be ascertained by the Additional Director, in which case Tilak Raj shall be sent to Chamba and the petitioner shall be retained at Shimla by the 2nd respondent against that vacancy.
The appeal stands disposed of, so also the pending application(s), if any.
Copy Dasti on usual terms.