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Judgment
9 paragraphs · 160 wordsTarlok Singh Chauhan, J
Notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
The petitioner admittedly has completed his normal tenure of service in a tribal area and is thus entitled to be transferred to a soft area. For this
purpose, the petitioner has already made a representation (Annexure P-4), which is yet to be decided.
Therefore, in the given facts and circumstances of the case, the petition is disposed of with a direction to the respondents to consider and decide the
representation preferred by the petitioner and thereafter issue consequential orders of transfer of the petitioner to any of the five stations as given in
the representation. Needful be done within a period of three weeks.
It is made clear that the respondents while transferring the petitioner shall not insist on the joining of a substitute.
For compliance, to come up on 01.09.2021.