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Judgment
Anoop Chitkara, J
The petitioner, who is working as Lecturer (School New) (English), in Government Senior Secondary School, Jia, District Kangra, H.P., and is
under transfer to Government Senior Secondary School, Gaggal, District Kangra, H.P., has come up before this Court seeking cancellation of the
impugned order of transfer dated 12.11.2020, Annexure P-1.
Heard learned counsel for the petitioner and learned Additional Advocate General for respondents No.1 to 4.
Learned counsel for the petitioner contends that the petitioner is going to retire on 31st January, 2023, which is around two years and two months,
hence this transfer is liable to be cancelled.
Mr. Adarsh Sharma, learned Additional Advocate General has also placed on record the written instructions. He submits that petitioner is Class-II
employee and the Transfer Policy provides such concession only for Class-III & Class-IV employees.
Be that as it may, let the petitioner make representation to the first respondent/competent authority, within two weeks, mentioning the medical
conditions of her parents as well as her retirement after two years. On receipt of such representation, the said respondent/competent authority shall
decide the same sympathetically keeping in view the medical condition of her parents, within two weeks. Subject to filing of representation within the
time-frame mentioned above, impugned order dated 12.11.2020, Annexure P-1, shall remain stayed. Pending application(s), if any, are closed.