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Judgment
8 paragraphs · 286 wordsNamit Kumar, J
Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of
certiorari by quashing the order dated 23.12.2025 (Annexure P-7) qua petitioner being against the provisions contained in transfer policy dated 23.044.2018 (Annexure P-8). Furtheer a writ of mandamus has been soughht for directing the respondents to allow the petitioner to complete his tenure at present place of posting at Fatehgarh Sahib in view of traansfer policy dated 23.04.2018 (Annexure P-8). Further prayer has been made for staying the order dated 23.12.2025 (Annexure P-7).
Learned counsel for the petitioner submits that in pursuance to the impugned order dated 23.12.2025 (Annexure P-7), petitioner has already joined at the transferred place and he may be permitted to submit a detailed represeentation to the Secretary Departmentt of Animal Husbandry, Fisheriies and Dairy Development, Governmennt of Punjab, Chandigarh, raisinng his grievance against his transfer, which is against the transfer policy dated 23.04.2018 (Annexure P-8).
Notice of motion.
Mr. Satnampreet Singh, DAG, Punjab, accepts notice on behalf of thhe respondents and has no objection to the innocuous prayer made by leaarned counsel for the petitioner.
I have heard learned counsel for the parties and have gone through the record of the case.
Without expressing any opinioon on the merits of the case or the claimm being made by the petitioner in the present petition, this writ petitioon is disposed of with a direction that if any such representatiion is submitted by the petitioner within a period of one week from today, the same shall be considered and disposed of by the competent authority within a period of one month thereafter.