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Swati Chaudhary vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 20 July 2020 · Citation: (2020) 07 SHI CK 0128

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2497 Of 2020
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Judgment

5 paragraphs · 185 words

Anoop Chitkara, J

1.

The petitioner, who is working as Lecturer (Chemistry) in Government Senior Secondary School, Gohar, District Mandi, H.P., and is under transfer to Government Senior Secondary School, Dhawal, District Mandi, has come up before this Court seeking quashing of impugned order of transfer Annexure P-1.

2.

Notice. Mr. Yudhvir Singh Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No.1 to 3.

3.

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 one week, 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, and pass appropriate orders, within two weeks. Subject to filing of representation by the petitioner within the time-frame mentioned above, the operation of impugned order Annexure P-1 dated 16.7.2020, shall remain stayed, till the disposal of the representation. Pending application(s), if any, are closed.