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Judgment
Petitioner''s contention before this Court is that his application dated 19.9.2011 with regard to shifting of office from one place to other is pending before respondent No. 3 for consideration but the same has not been decided as yet.
Upon hearing the learned Counsel appearing for the parties, we direct the authority concerned i.e. respondent No. 3 to consider the application of the petitioner dated 19.9.2011, annexure-9 to the writ petition, in accordance with law upon giving fullest opportunity of hearing to the parties and by passing a reasoned order thereon within a period of one month from the date of communication of this order. For the purpose of effective adjudication a copy of the writ petition along with its annexures can also be treated as part and parcel of such representation.
Accordingly, the writ petition is disposed of at the stage of admission, however, without imposing any cost.