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Judgment
Sandeep Sharma, J
Since petitioner, who is working as clerk in the department of Animal and Husbandry, has already completed his normal tenure of posting in the
office of Deputy Director, Animal Health/breeding Lahaul and Spiti Keylong and despite his several requests, he is not being transferred to a soft
area, he has approached this court in the instant proceedings filed under Article 226 of the Constitution of India, praying therein to issue direction to
the respondents to consider his pending representation (Annexure P-4), in a time bound manner.
Mr. Narender Thakur, learned Deputy Advocate General, while waiving notice on behalf of the respondents fairly states that representation, if any,
filed by the petitioner, shall be decided, in a time bound manner by the department concerned.
Consequently, in view of the above, present petition is disposed of with direction to respondent No.2 to consider and decide the representation
(Annexure P-4), expeditiously, preferably within a period of four weeks. Needless to say, authority concerned while doing the needful in terms of
instant order shall afford an opportunity of hearing to the petitioner and pass speaking order thereupon. Liberty is reserved to the petitioner to
approach the appropriate/competent court of law in the appropriate proceedings, if he still remains aggrieved. All pending applications stand disposed
of.
Copy dasti.