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Judgment
Rajinder Singh Dogra, Member, (J)
The instant petition has been filed by ld. counsel for the applicant seeking following relief:
i. Quash and set aside the impugned transfer order no. INF/J-73/2025 dated 24.09.2025.
ii. Direct the respondents to allow the applicant to continue at District Information Centre, Rajouri.
Ld. counsel for the applicant submitted that the applicant would be satisfied if the present Original Application is disposed of with a direction to respondents to treat this O.A. as representation of the applicant and decide the same by passing a reasoned and speaking order within time frame.
Ld. counsel for the respondents vehemently opposed the submission made by ld. counsel for the applicant.
Heard ld. counsels for the parties.
In view of the above, the Original Application is disposed of with a direction to the respondents to treat this O.A. as representation of the applicant and consider the case of the applicant in light of transfer policy dated 24.04.2023 and medical history of his son who is suffering from intracortical fibrous dysplasia and also the wife of the applicant is a govt.
The respondents are directed to decide this representation alongwith all the pending representations of the applicant by passing a reasoned and speaking order. The respondents are further directed to communicate the order so passed to the applicant. The whole exercise shall be completed within a period of eight weeks from the date of receipt of a certified copy of this order.
Till final disposal of the representation, the applicant is allowed to continue his duties at his present place of posting i.e., District Information Centre, Rajouri, if nobody has joined at his place and if someone has joined and if he will avail the leave then, no coercive action shall be taken against him, till then.
With these directions, the Original Application No. 1562 of 2025 is disposed of.
However, there shall be no order as to costs.