AI Structured Summary
Not yet generated for this judgment
Judgment
Anoop Chitkara, J
The petitioner, who is working as Lecturer (History) in GSSS Giaboung, District Kinnaur, HP has been transferred to GSSS Deori Khaneti, District
Shimla, H.P., has come up before this Court, seeking quashing of the impugned office order dated 06.04.2021 (Annexure P-1).
Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
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 the respondents/ competent authority within two
weeks. On receipt of such representation, the said respondents/ competent authority shall decide the same in the light of the transfer policy occupying
the field particularly Clauses 5.5 and 16.1 thereof, within four weeks thereafter. Till decision of the representation, office order dated 06.04.2021,
Annexure P-1, shall remain stayed.
Pending miscellaneous application(s), if any, also stand disposed of.
Copy dasti.