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Judgment
14 paragraphs · 170 wordsVivek Singh Thakur, J
CMP No.1418 of 2021
Allowed and disposed of.
CWP No.778 of 2021
Notice. Mr. Yudhvir Singh Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and
seeks time to file reply.
The petitioner is seeking his transfer to places of his choice, mentioned in representation dated 23.01.2021 (Annexure P-2), on the ground that he
has completed his normal tenure in tribal area.
In view of order proposed to be passed hereinafter, no reply/instructions on behalf of the respondents are necessary to be called for.
Considering the nature and prayer made hereinabove, the present petition is disposed of with a direction to respondent No.2, the Director
Panchayati Raj, Himachal Pradesh, to decide the representation of the petitioner, after providing him personal hearing, if desired so, on or before
15.03.2021, by passing speaking and reasoned order, in accordance with rules/guidelines/policies, as applicable in the case.
Pending miscellaneous application(s), if any, shall also stand disposed of.
Copy dasti.