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Judgment
5 paragraphs · 201 wordsAnoop Chitkara, J
The petitioner, who is working as a Trained Graduate Teacher ( Arts), in Government Senior Secondary School, Sohal, Tehsil Ghumarwin, District Bilaspur, H.P., and is under transfer to Government Senior Secondary School, Bassi, District Bilaspur, has come up before this Court seeking cancellation of his transfer from the present place of posting, due to adverse family circumstances.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 and 2.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Given the factual matrix of the case, this petition is disposed of with liberty to the petitioner to make a representation to the first respondent, by 30th June, 2020, 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, and pass appropriate orders at the earliest. Subject to filing of representation within the time-frame mentioned above, the operation of the impugned order Annexure P-3, shall remain stayed, till the decision of the representation. Pending application(s), if any, are closed.