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Judgment
Ajay Mohan Goel, J
Notice. Mr. Pushpinder Jaswal, learned Additional Advocate General, accepts notice on behalf of the respondents.
With the consent of the parties the petition is being disposed of at this stage itself.
The case of the petitioner is that he has completed more than three years in subcadre area and his representation for his transfer outside the subcadre area, copy whereof is appended with the petition is Annexure P2, is still pending and has not been decided by the Competent Authority.
Learned counsel for the petitioner submits that interest of justice would be served in case the petition is disposed of with direction to the Competent Authority to decide the representation of the petitioner within some reasonable time.
Learned Additional Advocate General submits that the representation of the petitioner shall be decided within a period of eight weeks from today, if not already decided.
In view of the statement made by learned Additional Advocate General, this petition is disposed of with the observation that let appropriate orders on the representation of the petitioner be passed within a period of eight weeks from today and if possible, he be transferred either to a station of his choice or to some other station outside the subcadre area.
Pending miscellaneous applications, if any, also stand disposed of.