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Judgment
Kurian Joseph, C.J.—The writ petition is filed with the following prayer:
A. Writ of mandamus be issued against the Respondents which are the statutory authority to perform and act in accordance with law and the Respondents b e directed to transfer the Petitioner to the station of his choice as given in Annexure P/2.
The Petitioner submits that he has submitted Annexure P-2, representation before the Respondent. There will be a direction to the Respondent to take action on Annexure P-2, adverting to the submissions made therein, within a period of one month from the date of production of a copy of this judgment alongwith a copy of the writ petition by the Petitioner before the Respondent.
With these observations, the writ petition is disposed of, so also the pending application(s), if any.