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Judgment
12 paragraphs · 172 wordsAnoop Chitkara, J
The petitioner, who is Lecturer (Chemistry) who has been transferred from GSSS Hatgarh, District Mandi to GSSS Ropa, District Mandi, H.P.
within a period of two years and six months, has come up before this Court, seeking quashing of the impugned order of transfer dated 12.05.2021
(Annexure P-1).
Notice. Ms. Ritta Goswami, Additional Advocate General, appears and waives service of notice on behalf of respondents N o.1 to 3.
The nature of order, we propose to pass in the present petition, requires no response.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to respondents No.1 to 3/ competent authority within a
week. On receipt of such representation, the said respondents No.1 to 3/ competent authority shall decide the same in the light of the transfer policy
occupying the field, within three weeks thereafter. Till decision of the representation, office order dated 12.05. 2021, Annexure P-1, shall remain
stayed.
Pending miscellaneous application(s), if any, also stand disposed of.
Copy dasti.