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Judgment
L. Narayana Swamy, CJ
The petitioner, who is working as a Forest Guard at FWD, Dharamshala and is under transfer to FWD, Chamba, H.P, has come up before this Court, seeking quashing of the impugned order of transfer dated 18.2.2021 (Annexure P-1).
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 2nd 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, within one week thereafter. Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dissatisfied with the outcome of the representation. Pending application(s), if any, also stand disposed of.
Copy Dasti.