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Judgment
11 paragraphs · 165 wordsAnoop Chitkara, J
The petitioner, who is a Class-IV employee, Primary Health Centre, Arsu, District Kullu, H.P., and is under transfer to Primary Health Centre
Jagatsukh, District Kullu, H.P., has come up before this Court seeking cancellation of the impugned order of transfer dated 28.11.2020, Annexure P-1.
Heard learned counsel for the petitioner and learned Senior Additional Advocate General for 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 respondent/authorities concerned, within one
week from today, in the light of the transfer policy. On receipt of such representation, the respondent/authorities shall consider the representation of
the petitioner, keeping in view the age as well as her health conditions, in the light of the transfer policy occupying the field and pass appropriate
orders, within two weeks.
Pending application(s), if any, are closed.
Copy Dasti.