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Judgment
11 paragraphs · 201 wordsAnoop Chitkara, J
The petitioner, who is working as a Pharmacist under Rogi Kalyan Samiti at Primary Health Centre, Kholanal, Block Janjehli, District Mandi, H.P.,
has come up before this Court seeking his transfer from a Tribal/difficult area to the stations of his choice, as per clause 16.1 of the Comprehensive
Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides that the normal tenure of stay of posting in
Most Difficult/Difficult/ Tribal/and the Hard areas shall be two winters and three summers.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and waives service of notice on behalf of the respondents.
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 fresh representation to the first respondent, within one week,
mentioning therein the stations of his choice, in accordance with the transfer policy. On receipt of such representation, the said respondent shall
consider the same, in the light of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Pending application(s), if any,
are closed.