Karnail Singh vs State of Haryana and others

Harsimran Singh Sethi, J

In the present writ petition, the grievance being raised by the petitioner is that he has been transferred from Ambala to Nuh vide impugned order dated 09.07.2024 (Annexure P-5).

Learned counsel for the petitioner submits that keeping in view the family situation of the petitioner where the father of the petitioner is on death bed as he is suffering from Cancer, the petitioner made a request to the respondents for cancellation of the transfer vide representation dated 14.07.2024 (Annexure P-7) and the petitioner will be satisfied at this stage in case the respondents are directed to decide the said representation in a time bound manner so that the petitioner does not suffer any prejudice.

Notice of motion.

Mr. Praveen Chander Goyal, learned Additional Advocate General, Haryana, who is present in the Court, accepts notice on behalf of the respondents.

Learned counsel for the respondents submits that in case the representation dated 14.07.2024 (Annexure P-7) has been received in the office of the concerned authorities and the same is still pending consideration with the authorities concerned, the same will be decided by the competent authority within a period of three weeks from the date of the receipt of certified copy of this order by passing an appropriate speaking order and in case, after the decision any relief is to be extended to the petitioner, the same will be extended, otherwise due reasons will be mentioned in the speaking order to be passed for not accepting the claim of

the petitioner for his information and necessary action.

Learned counsel for the petitioner submits that keeping in view the statement of learned State counsel, the present writ petition may kindly be disposed of having been not pressed any further.

Ordered accordingly.