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Judgment
Manoj Kumar Tiwari, J
Petitioner is serving as Assistant Professor in a Government Degree College at Thatyud, Tehri Garhwal. According to him, his wife is serving at Dehradun in Doon Medical College and petitioner has made representation for his transfer to Dehradun on 29.06.2020; but, no decision has been taken on the said representation so far.
Learned Standing Counsel assures the Court that the Competent Authority shall look into the representation of the petitioner and take appropriate decision, if already not taken, subject to availability of vacancy and other relevant aspects.
Having regard to the facts & circumstances of the case, the writ petition is disposed of with a direction to Competent Authority to consider and decide petitioner's representation, in accordance with law, as early as possible; but, not later than six months from the date of production of certified copy of the order alongwith copy of representation.