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Judgment
Ajay Mohan Goel, J
Notice. Mr. Pushpender Jaswal, learned Additional Advocate General, accepts notice on behalf of the respondents.
With the consent of learned Counsel for the parties, the petition is being disposed of at this stage itself.
By way of this writ petition, the petitioner has primarily prayed for the following relief:-
“(i) That the respondents may kindly be directed to transfer/adjust the petitioner to Ay. H.C. Bhangrotu (Mandi) against vacancy or any one other station of her choice near LBS GCM Nerchowk as given in REP: Annexure P-1 (Colly) by deciding her pending representation dated 29-1-2024 (Colly) (Annexure P-1) (Colly) in a time bound manner immediately in the ends of justice.”
Learned Counsel for the petitioner submits that at this stage interest of justice would be in case the respondents are directed to consider the request of the petitioner for transfer on medical grounds in terms of representation Annexure P-1.
Accordingly, this writ petition is disposed of with the direction that let the representation of the petitioner dated 29.01.2024 (Annexure P-1) be decided by the competent authority within a period of three weeks from today sympathetically. Pending miscellaneous application(s), if any also stand disposed of accordingly.