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Judgment
5 paragraphs · 208 wordsAnoop Chitkara, J
The petitioner, who is working as a Lecturer (Chemistry), in Government Senior Secondary School, Ghuggar, District Kangra, H.P. and is under transfer to Government Senior Secondary School, Bir District Kangra, H.P., has come up before this Court seeking cancellation of the impugned order of transfer Annexure P-2.
Notice. Ms. Rita Goswami, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 3 and Mr. Tarun Sharma, Advocate on behalf of respondent No.4.
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, 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, and pass appropriate orders within two weeks. Subject to filing of representation within the time-frame mentioned above, there shall be a direction to the respondent-State not to compel the petitioner to join at the transferred station, till the decision of the representation. Pending application(s), if any, are closed.