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Judgment
6 paragraphs · 159 wordsTarlok Singh Chauhan, J
The petitioner has completed his normal tenure of service of more than three years in the tribal area and is thus entitled to be transferred to a soft station, for which purpose, he has already preferred representation dated 25.06.2020 (Annexure P2).
However, perusal of the representation (Annexure P2) shows that he has only given four stations of his choice, whereas, he was required to give five stations, out of which, one essentially had to be outside of his home District.
Accordingly, the present writ petition is allowed with a direction to the petitioner to make a fresh representation within a period of one week and in case the same is preferred within stipulated time, then respondent No.2 shall consider, decide and issue consequential orders of transfer of the petitioner within next two weeks.
The petition is disposed of in the aforesaid terms, so also the pending application(s), if any.
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