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Judgment
6 paragraphs · 250 words@JUDGEMENTTAG- JUDGEMENT
Satyen Vaidya, J
Petitioner is working as Clerk in Government Degree College, Multhan, which is a hard area. She has completed her normal tenure in hard area and thus has become entitled for seeking her posting to a place of her choice.
It is submitted that in the past, she made a representation for being posted at a place of her choice and as a result thereof, the petitioner was posted in GSSS Sujanpur Tihra. She showed her inability to join at GSSS Sujanpur Tihra on account of her personal difficulty and accordingly her transfer was cancelled. Thereafter, she again made a representation for being posted at a place of her choice but the respondents allegedly have not taken any decision till date.
Learned counsel for the petitioner submits that the petitioner shall be content in case she is permitted to submit a fresh representation in terms of the Comprehensive Guiding Principles-2013 to the competent authority and further to direct the competent authority to consider and decide her representation within a time bound manner.
Prayer being innocuous is not opposed. Accordingly, the petition is disposed of by permitting the petitioner to file a fresh representation in terms of the Comprehensive Guiding Principles-2013. On receipt of such representation, respondent No.2 shall consider and decide the representation of the petitioner within ten days from the date of production of this order by passing a speaking and reasoned order. Pending applications, if any, also stand disposed of.