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Judgment
Anoop Chitkara, J
The petitioner, who is working as a Panchayat Secretary at Gram Panchayat, Wasni, Development Block, Pachhad, District Sirmaur, and is under
transfer to Gram Panchayat, Banni Bakhauli, Development Block, Pachhad, District Sirmaur, H.P., has come up before this Court, seeking quashing
of the impugned order of transfer dated 16.4.2021 (Annexure P-3), qua the petitioner.
Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 to 3/State
In view of the nature of the order, we propose to pass, no response is required from the respondents/State.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the 1st respondent, within one week, in accordance
with the Transfer Policy, mentioning the fact of his medical conditions. On receipt of such representation, the said respondent shall decide the same
sympathetically and in the light of the Transfer Policy occupying the field, within two weeks thereafter. Till then, impugned order of transfer dated
16.4.2021 (Annexure P-3), shall remain stayed qua the petitioner. Liberty is reserved to the petitioner to approach this Court again, in case he still
feels aggrieved and dissatisfied with the outcome of the representation.
Pending application(s), if any, also stand disposed of.
Copy Dasti.