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Judgment
5 paragraphs · 165 wordsAnoop Chitkara, J
The petitioner, who is working as a Lecturer Geography in Government Senior Secondary School, Sataun, District Sirmaur, H.P., and is under transfer to Government Senior Secondary School, Korga, District Sirmaur, H.P., has come up before this Court seeking cancellation of impugned order of transfer Annexure P-1, on the ground that he has less than two years to retire.
Notice. Ms. Rita Goswami, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.
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 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. Pending application(s), if any, are closed.