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Judgment
Anoop Chitkara, J
The petitioner, who is working as Assistant Engineer, Jal Shakti, Sub-Division, Bharmour, H.P., and is under transfer to Jal Shakti Division,
Chamba, H.P., as AE to EE, has come up before this Court seeking cancellation of impugned order of transfer dated 06.10.2020 (Annexure P-5). The
petitioner has already made representations Annexure P-1, P-2 & P-4, for his transfer to one of the stations of his choice, on completion of his normal
tenure in hard/ difficult area, which are still pending before the authorities concerned.
Heard learned counsel for the petitioner and learned Additional Advocate General for 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 a direction to the respondents to consider the representations of the petitioner, Annexure P-1, P-2
& P-4 and pass appropriate orders, within two weeks. The option indicated by the respondents that a post at Shahpur is lying vacant. If that is so, the
petitioner may be adjusted against the said vacancy. Till then, the interim order dated 15.10.2020, shall remain in force. Pending application(s), if any,
are closed.