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Judgment
11 paragraphs · 163 wordsAnoop Chitkara, J
The petitioner, who is working as TGT (Non Medical), at GSSS Sidhpur Dhar, District Kangra, and has been transferred to GMS Satyas u/c GSSS
Bairgarh, District Chamba, has come up before this Court, seeking quashing of impugned transfer order dated 12.04.2021. In this regard, she has filed
representation, dated 13.04.2021, Annexure P-4, which is still pending before the authorities concerned.
Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 and 2-State.
The nature of order, we propose to pass in the present petition, requires no response.
Consequently, this petition is disposed of with direction to the respondents No.1 and 2/competent authority to decide representation of the petitioner
dated 13.04.2021, Annexure P-4, in accordance with law, within three weeks from today. Till decision of the representation, petitioner is permitted to
avail the leave of kind due.
Pending miscellaneous application(s), if any, also stand disposed of.
Copy dasti.