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Judgment
Vivek Singh Thakur, J
CMP No. 1552 of 2021
Allowed and disposed of.
CWP No. 902 of 2021
Notice. Mr. Dinesh Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks
time to file reply.
Petitioner is seeking direction to respondents to consider her representation for her transfer on the grounds set out in her representation dated
31.01.2021, Annexure P-3.
In view of the nature of order proposed to be passed, no reply or instructions are necessary to be called for from the respondents.
Petitioner has sought her transfer from present place of posting on the grounds stated in representation made by her and also explained in petition.
In view of above, respondents are directed to decide the representation of petitioner by passing a speaking and reasoned order on or before 6th
April, 2021. Needless to say that order shall be passed after giving the personal hearing to petitioner, if desired so.
Petition stands disposed of accordingly including any pending application(s).