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Judgment
5 paragraphs · 132 wordsTarlok Singh Chauhan, J
The petitioner has served more than two years in the tribal area and is, thus, entitled to be transferred, in terms of the Transfer Policy, more particularly, ClauseIV, to any of the five stations of his choice, for which the petitioner has already made representation vide Annexure P2.
Accordingly, the present petition is disposed of with a direction to the respondent to consider and decide the representation of the petitioner within a period of two weeks and issue consequential order of transfer to any one of the five stations as opted by the petitioner.
It is made clear that mere fact that the substitute is not available may not be the excuse while making the transfer orders of the petitioner.
For compliance, list on 27.11.2020.