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Judgment
6 paragraphs · 148 wordsKurian Joseph, C.J.—The petitioner has filed this petition mainly with the following prayers:
i) That the respondents may kindly be directed to transfer the present petitioner within bound period keeping in view his family circumstances as well as the facts and circumstances of the case as his juniors have been ordered to be transferred under similar circumstances and he has been kept for indefinite period at the present place of posting.
The petitioner has submitted Annexure P-4, representation and the same is pending before the 2nd respondent.
There will be a direction to the 2nd respondent to consider Annexure P-4, representation, on merits and take appropriate action thereon, without discriminating the petitioner, within one month, on production of copy of this judgment alongwith a copy of the representation, by the petitioner.
The writ petition is disposed of, so also the pending application(s), if any.
Copy dasti.