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Judgment
10 paragraphs · 175 wordsRavi Malimath, J
Notice. Mr. Rajinder Dogra, learned Senior Additional Advocate General, takes notice on behalf of the respondents.
The plea of the petitioner is that she has been transferred to a place, which is a high altitude area. That in view of the fact that she has tested
positive earlier for CovidÂ19, it will affect her health condition. Therefore, she has made a representation to the concerned respondent to reÂconsider
her case.
Learned counsel for the petitioner submits that the petitioner will be satisfied, if her representation is considered by the concerned authorities. She is
also permitted to file additional material in support of the representation. The same shall be done within three days.
Under these circumstances, respondent No.1 is directed to consider the additional material as well as the representation, vide Annexure PÂ4, within
a period of one week thereafter. Till then, the petitioner shall not be compelled to join the place of posting.
Hence, the writ petition is disposed off. Pending miscellaneous applications are also disposed off accordingly.