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Judgment
Tarlok Singh Chauhan, J
Admittedly, the petitioner has completed his normal tenure of service at Govt. Primary School, Dagoh where he has been serving since 28.02.2017.
Thus, no ground for interference with the impugned order of transfer is made out.
However, learned counsel for the petitioner states that since the father of the petitioner is suffering from 60% disability (temporary), it would be
difficult for him to join at the transferred station.
This is a matter which is required to be considered by the respondents. The petitioner is at liberty to make a representation to the respondents,
which needless to say, if filed, within one week from today, the same shall be considered and decided by the respondents within further period of two
weeks.
The petition stands disposed of so also the pending applications.