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Judgment
7 paragraphs · 126 wordsRavi Malimath, J
Notice. Mr. R.P. Singh, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
The petitioner seeks for a writ of mandamus to direct the respondents to transfer him from the present place of posting to any one of the stations of
his choice, as mentioned in his representation dated 24.12.2020. The said representation has not been considered by the State.
In these circumstances, the State is directed to consider the aforesaid representation and pass appropriate orders, in accordance with law, for
posting the petitioner to any station as is available, within a period of four weeks from today.
The writ petition is disposed off accordingly. Pending miscellaneous applications are also disposed off accordingly.