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Judgment
4 paragraphs · 206 wordsTarlok Singh Chauhan, J
The petitioner has been working continuously as Veterinary Pharmacist in the tribal area at Sheep Breeding Farm Kaksthal, District Kinnaur, since 20.02.2017 (joining report, Annexure P-2) and has thus completed his normal tenure of service in tribal area. That being so, he is entitled to transfer to a soft area, in terms of the transfer policy, for which he has already given five stations of his choice as mentioned in para-9 of the writ petition.
Accordingly, the present petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner for being transferred to a soft area in any of the stations of his choice mentioned by the petitioner, within a period of four weeks from today, in accordance with transfer policy. The parties are left to bear their own costs. Pending application(s), if any, shall also stand disposed of.
The parties shall not insist upon for obtaining certified copy of this order and shall download the same from the website of the High Court. However, the Registry is directed to send copy of this order to learned counsel for the parties through email subject to their furnishing email address, if so required.