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Judgment
9 paragraphs · 159 wordsTarlok Singh Chauhan, J
The petitioner, admittedly, has completed his normal tenure of service in the tribal area right from the year 2017 and is, thus, entitled to be posted in
a soft area. The petitioner has already been given three stations of his choice, vide representation (Annexure P-1).
Accordingly, the present petition is disposed of with a direction to the respondents to consider case of the petitioner for posting him in soft area in
any one of the stations of his choice. For this purpose, the petitioner shall submit a fresh representation within a week from today, clearly specifying
therein five stations of his choice, out of which, one should essentially be outside his home district and on receipt of such representation, the
respondents shall decide the same and issue consequential orders of transfer within a period of three weeks. Pending application(s), if any, also stand
disposed of.
For compliance to come up on 13.11.2020.