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Judgment
11 paragraphs · 205 wordsAnoop Chitkara, J
The petitioner, who is working as a Lecturer (Chemistry), in Government Senior Secondary School, Thaltukhod (Chuhar Ghati), District Mandi,
H.P., w.e.f. 25.05.2016 has come up before this Court seeking his transfer from a difficult area to one of the stations of his choice, as per clause 16.1
of the Comprehensive Guiding Principles-2013, of the transfer policy applicable in the State of Himachal Pradesh, which provides that the normal
tenure of stay of posting in Most Difficult/Difficult/ Tribal/and the Hard areas shall be two winters and three summers.
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 a direction to the respondents to treat the writ petition itself as a representation and consider the case
of the petitioner for transfer to one of the stations of his choice mentioned in para 5 of the writ petition, in the light of the transfer policy occupying the
field, and pass appropriate orders within two weeks. Pending application(s), if any, also stand disposed of.
Dasti copy.