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Judgment
Sandeep Sharma, J
Learned Counsel appearing for the petitioner states that his client would be content and satisfied in case she is permitted to make a representation
against the impugned transfer order, to the competent Authority and same is ordered to be decided in a time bound manner.
Learned Additional Advocate General is not averse to the aforesaid prayer.
Consequently, in view of above, present writ petition is disposed of with a direction to the petitioner to make a representation against her transfer to
the competent Authority within a week from today, which shall be decided by such authority within a period of four weeks thereafter. Needless to
say, due opportunity of hearing shall be afforded to the petitioner and a speaking order shall be passed by the concerned respondent. However, till the
time, representation if any, made by the petitioner is decided, Annexure P-1 dated 6.5.2021, shall remain stayed and petitioner shall not be relieved
from her present place of posting. It is further clarified that this protection shall be subject to the petitioner making a representation within a week
from today.
Petition stands disposed of in the aforesaid terms, alongwith all pending applications.
Copy Dasti.