NAVDEEP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has approached this Court seeking directions to the respondents to consider his request for transfer from hard/sub cadre area to a soft station out of five stations of choice as per terms and conditions of Policy of the State.

(2.) Petitioner has also submitted representation to the respondents, which is pending consideration before the concerned authority despite submission of reminder dtd. 7/12/2022 (Annexure P-2).

(3.) Learned counsel for the petitioner submits that petitioner is ready to file fresh representation and he shall be satisfied in case direction is issued to respondents to decide representation of the petitioner in time bound manner.