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Sunil Katoch vs State Of H.P. And Another

High Court Of Himachal Pradesh · Decided on 22 April 2021 · Citation: (2021) 04 SHI CK 0230

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2503 Of 2021
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Judgment

7 paragraphs · 134 words

Anoop Chitkara, J

1.

The petitioner, who is working as Lecturer (Mathematic) at Government Senior Secondary School, Kot Snore, District Mandi, H.P., has come up before this Court seeking his transfer. In this regard, he has filed representation, dated 26.02.2021, Annexure P-1, which is still pending before the authorities concerned.

2.

Notice. Mr. Nand Lal Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

3.

The nature of order, we propose to pass in the present petition, requires no response.

4.

Consequently, this petition is disposed of with direction to the respondents /competent authority to decide representation of the petitioner dated 26.02.2021, Annexure P-1, strictly in accordance with the transfer policy, within two weeks from today.

Pending miscellaneous application(s), if any, also stand disposed of.

Copy dasti.