Manoj Kumar vs State Of Haryana And Others

Meenakshi I. Mehta, J

By way of the instant petition, the petitioner seeks the relief of the issuance of a writ in the nature of certiorari quashing the transfer order dated

08.02.2021 (Annexure P-11) whereby he has been transferred from District Rewari to Jagadhari and also setting aside the relieving order dated

15.02.2021 (Annexure P-13) as passed by respondent No.3 directing the petitioner to report at his office, while averring that the afore-said transfer

order has been passed in violation of the prevalent transfer policy and without seeking his options. He has also mentioned in this petition that he has

already moved a representation to the respondents on 10.02.2021 (Annexure P-12) for seeking the redressal of his afore-said grievance.

Mr. S.S.Pannu, Deputy A.G., Haryana, who has joined the proceedings in pursuance of the copy of this petition having been sent to the respondents-

State in advance, accepts notice on behalf of all the respondents.

Heard.

Learned counsel for the petitioner submits that the petitioner would be satisfied in case a direction is given to respondent No.1, i.e. Additional Chief

Secretary, Food, Civil Supplies and Consumer Affairs Department, to consider and decide his said representation (Annexure P-12) within some

specific time frame.

Learned State counsel has no objection for the same.

Keeping in view the afore-discussed limited prayer of learned counsel for the petitioner and without commenting upon the merits of the matter in hand,

the present petition is hereby disposed of with a direction to respondent No.1, i.e. the Additional Chief Secretary, Food, Civil Supplies and Consumer

Affairs Department, Haryana, to consider and decide the said representation (Annexure P-12) of the petitioner, in any case, on or before 24.02.2021

positively.

A copy of this order be issued under the signatures of the Bench Secretary of this Court to counsel for both the parties.