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Judgment
Tarlok Singh Chauhan, J
Learned counsel for the petitioner, on instructions, states that her client would be satisfied in case the petitioner is granted liberty to file a representation subject to the same being decided in a time bound manner. The prayer being innocuous is allowed.
Accordingly, the present writ petition is disposed of reserving liberty to the petitioner to make a representation within one week from today and in case the same is preferred within the stipulated time, then respondent No.2 shall decide the same positively within next two weeks. Till then, no coercive steps shall be taken against the petitioner so as to compel him to join at the transferred station.
Pending application(s), if any, also stand disposed of.
Authenticated copy be supplied to the parties by the Court Master.