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Judgment
S. Siri Jagan, J.—Petitioner is an Upper Division Clerk working in the Sub Court, Thiruvalla. He seeks an inter-departmental transfer to the Revenue Department. The petitioner has filed Ext. P1 application for the same, which has been forwarded to the 2nd respondent under cover of Ext. P3. The petitioner seeks a direction to the 2nd respondent to consider and pass orders on Ext. P1 expeditiously.
I have heard the learned Government Pleader also.
In the facts and circumstances of the case, I dispose of the writ petition with a direction to he 2nd respondent to consider and pass orders on Ext. P1 supported by Ext. P3 as expeditiously as possible, at any rate, within three months from the date of receipt of a copy of this judgment. However, I hasten to add that I have not considered the eligibility of the petitioner for such transfer and the 2nd respondent would be free to consider the same on the basis of material before him in accordance with law.