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Judgment
8 paragraphs · 248 wordsSanjay Dhar, J
The grievance of the petitioner is that he is suffering from various ailments including obesity, diabetes and bi-polar affective disorder, as a result of which, the respondents have already exempted the petitioner from undertaking certain specific activities. It is submitted that despite the precarious medical condition of the petitioner, he has been transferred to a far off place in the State of Assam, where it will be difficult for the petitioner to get requisite medical facilities.
It is contended that the petitioner has made a representation in this regard before the respondents but no decision is being taken by the respondents on the said representation.
Issue notice to the respondents.
Mr. Sumant Sudan, Advocate appearing vice Mr. Vishal Sharma, DSGI accepts notice on behalf of the respondents.
Learned counsel for the petitioner submits that the petitioner will feel satisfied if the respondents are directed to accord consideration to the representation of the petitioner and take a decision thereon within a time bound period.
Accordingly, the writ petition is disposed of with a direction to the respondents to consider the representation of the petitioner, stated to have been made by him on 17.08.2023 and take a decision thereon within four weeks from today. Till such time the decision on the representation of the petitioner is taken by the respondents, the petitioner shall remain posted at the present place of posting, provided he has not been already relieved.
Disposed of.