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Judgment
Sabina, J
Petitioner has filed this petition under Article 226 of the Constitution of India, seeking following relief:-
“i) That the respondents may kindly be directed to decide the representation of the petitioner contained in Annexure P-2 from hard area to soft area in Distt. Mandi.
ii) That the respondents may very kindly be directed to adjust/transfer the petitioner in any of the schools as mentioned in the representation as well as stated in para No.7 of the writ petition keeping in view of her ill health condition and adverse family circumstances etc.”
Learned counsel for the petitioner has submitted that the petitioner has completed her normal tenure in hard area and as per transfer policy Annexure P-1, dated 10.7.2013, she is liable to be posted to a soft area. Petitioner had moved a representation through proper channel for her posting to a soft area but no action has been taken on the same so far. The representation moved by the petitioner had been duly forwarded to respondent No.2 by respondent No.3. Learned counsel further submits that petitioner will move a fresh representation in terms of the policy Annexure P-1.
Keeping in view the given facts and circumstances of the case and without expressing any opinion on merits of the case, we deem it proper to dispose of the writ petition with liberty to the petitioner to move a fresh representation to respondent No.2, within one week from today and respondent No.2 shall dispose of the same within two weeks from the receipt of the representation, in accordance with law.
Pending applications, if any, also stand disposed of.