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Judgment
Manjula Das, J
The present O.A. has been filed by the applicant seeking the following relief :-
"(i) quash and set aside the impugned order dated 10.12.2021 (Annexure - A-1) qua the applicant with all consequential benefits being illegal and arbitrary;
(ii) May also pass any further order(s), direction(s) as be deemed just and proper to meet the ends of justice:"
The applicant is presently working as Chief Medical Officer (SAG) under the respondents. He is aggrieved by the impugned order dated 10.12.2021, whereby he has been transferred from PUHC, Narela to RBIPMT Hospital. It is contended that the applicant was transferred to PUHC, Narela vide order dated 22.07.2021. Again within a span of less than six months, vide order dated 10.12.2021, he has been transferred to RBIPMT Hospital, where he would have been compelled to work under his junior. In this regard, he made a representation dated 11/13.12.2021 to the respondents, but to no avail.
At the outset, Mr. Surinder Kumar Gupta, learned counsel for the applicant submitted that the applicant would be satisfied, if a direction is issued to the respondents to decide his pending representation dated 11/13.12.2021 in a time bound manner. To such request made by the applicant's counsel, there is no objection raised by Mr. R.V. Sinha, learned counsel appearing for the respondents.
Accepting the prayer made by the learned counsel for the applicant, we dispose of the O.A. at the admission stage itself, without going into the merits of the case, with a direction to the respondents to consider the representation dated 11/13.12.2021 made by the applicant and decide the same by passing a reasoned and speaking order thereon, as early as possible, and in any case not later than two months from the date of receipt of a copy of this order. Till such time, the applicant shall not be disturbed from the present place of posting.
There shall be no order as to costs.