AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 157 wordsAnoop Chitkara, J
The petitioner, who is working as Panchayat Secretary, Gram Panchayat Jahalma, Development Block, Lahaul at Keylong, and is under transfer to
Gram Panchayat, Tindi, Development Block, Lahaul, District Lahaul & Spiti, H.P., has come up before this Court seeking cancellation of the
impugned order of transfer dated 11.12.2020, Annexure P-1.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No.1 to 4.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, 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, within one week. Pending application(s), if any, are closed.
Copy Dasti.