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Judgment
P. Sam Koshy, J
The challenge in the present Writ Petition is to the order Annexure-P/1 dated 14/08/2018 whereby the services of the petitioner has been
transferred from Girls Ashram, Chidapara, Block Manpat to Primary School, Sainadar, Block Manpat.
Without entering into the merits of the case, the counsel for the petitioner wants that the petitioner may be permitted to make a representation to the
respondents and the respondents in turn may decide the same as expeditiously as possible.
Not opposed.
Accordingly, the instant Writ Petition stands disposed off with liberty to the petitioner if she so chooses may prefer a detailed representation to the
respondents. Considering the fact that it is a case of transfer, the respondents may decide it as expeditiously as possible.