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Judgment
4 paragraphs · 98 wordsArun Bhansali, J
The petitioner is aggrieved by order dated 31.10.2022 (Annex.4) whereby he has been transferred from Medical College, Barmer to P.H.C., (Sinli) Jagir, Barmer.
Counsel for the petitioner seeks withdrawal of the writ petition with liberty to approach the competent authority by way of appropriate representation.
In view of submissions made, the writ petition preferred by the petitioner is dismissed as withdrawn with liberty as aforesaid. In case such a representation is made by the petitioner, the same shall be dealt with appropriately and expeditiously, preferably within a period of two weeks by the competent authority.