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Judgment
10 paragraphs · 180 wordsAnoop Chitkara, J
The petitioner, who is working as Peon-cum-Chowkidar, at Government Degree College, Chopal, District Shimla, H.P., and is under transfer to
Government Senior Secondary School, Chanair, has come up before this Court seeking cancellation of the impugned order of transfer dated
19.11.2020, Annexure P-1, on the grounds of adverse family circumstances as well as bad health conditions.
Notice. Mr. Nand Lal Thakur, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents-State.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within two weeks, 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, within two weeks. Subject to filing of representation within the time-frame mentioned above, the impugned order dated
19.11.2020, Annexure P-1, shall remain stayed. Pending application(s), if any, are closed.