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Judgment
10 paragraphs · 170 wordsAnoop Chitkara, J
The petitioner, who is working as Class-IV (PMIS) Peon, at Primary Health Centre, Balsan, Tehsil Theog, District Shimla, H.P., and is under
transfer to Primary Health Centre, Jhinna, District Shimla, H.P., has come up before this Court seeking cancellation of the impugned order of transfer
dated 28.11.2020, Annexure P-1.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and accepts 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. 4. Consequently, this petition is disposed of
with liberty to the petitioner to make representation to the first respondent, within two weeks, 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, within two weeks. In the
meanwhile, the petitioner is permitted to avail the leave of the kind due. Pending application(s), if any, are closed.
Copy Dasti.