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Judgment
11 paragraphs · 185 wordsTarlok Singh Chauhan, J
The petitioner was appointed as Forest Guard on 14.12.2016 and posted at Forest Range Sach, Block Sach, Forest Division Pangi, District Chamba,
which is a tribal/hard area.
Having completed his normal tenure of service at tribal/hard area, he is entitled to be transferred and posted at soft area in accordance with the
Transfer Policy framed by the State itself.
It appears that the petitioner has only given three stations of his choice, whereas he is required to give five stations of his choice.
Therefore, in the given circumstances, the petitioner is directed to make a fresh representation clearly stating therein the five stations of his choice.
On receipt of such representation, the competent authority then decide and issue necessary orders of transfer and posting within two weeks.
However, it is made clear that respondents while transferring/posting the petitioner, shall not insist upon the joining of the substitute, as such condition
had already held to be bad in law by this Court.
The petition is disposed of in the aforesaid terms, so also pending applications, if any.