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Judgment
5 paragraphs · 266 wordsSatyen Vaidya, J
Aggrieved against impugned transfer order dated 4th February, 2023 (Annexure P1) petitioner has approached this Court seeking quashing of the said order.
The impugned transfer order reveals that besides petitioner seven other JBT teachers have been ordered to be transferred from their respective place of postings. One of such incumbent is Sh. Lekh Raj, whose name found at Sr. No. 2 of the impugned transfer order. The said Sh. Lekh Raj had also approached this Court against his order of transfer by way of CWP No. 572 of 2023 and a coordinate Bench of this Court vide order dated 9th February, 2023 had disposed of the petition filed by said Sh. Lekh Raj by permitting him to file representation for his adjustment at the station of his choice with a direction to the respondents to decide the representation, if any, filed by the petitioner expeditiously and preferably within 10 days from the date of passing of the order.
Learned counsel for the petitioner submits that the petitioner in the instant petition will also be satisfied, in case similar order is passed . Accordingly , the petition is disposed of with permission to the petitioner to file a representation for his adjustment at station of his choice within three days from today and in case the petitioner prefers any such representation, respondent No. 3 shall decided the same within 10 days of the date of receipt of the same, strictly in accordance with law.
4 The petition stands disposed of in the aforesaid terms, so also the pending application(s), if any.