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Judgment
6 paragraphs · 233 wordsSandeep Sharma, J
By way of present writ petition, the petitioner has prayed for the following main relief:
"(a) Issue a writ of mandamus directing the Respondent authorities to transfer the present petitioner from Power House Sub-Division, HPSEB Ltd, Thirot, District Lahaul & Spiti to the station of his choice i.e. 1) Power House Sub-Division HPSEBL Nogli, District Shimla, (2) Power House Sub-Division Chaba, (3) Resident Engineer Ghanvi Power House Division HPSEBL Ghanvi, District Shimla respectively in the interest of justice and fair play.
Learned counsel for the petitioner, on instructions, states that his client would be content and satisfied in case respondents are directed to decide his representation dated 11.9.2020 (Annexure P-1), in a time bound manner. Learned counsel for the respondents is not averse to the aforesaid prayer made on behalf of the petitioner.
Consequently, in view of above, present writ petition is disposed of with a direction to the respondents/ competent authority to decide the representation dated 11.9.2020 (Annexure P-1), having been filed by the petitioner, within a period of four weeks from today. Needless to say, respondents/competent authority, while doing the needful, shall afford an opportunity of hearing to the petitioner and pass a speaking order thereupon. Liberty is reserved to the petitioner to approach appropriate court of law at appropriate time, if he still remains aggrieved. All pending applications also stand disposed of.
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