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Judgment
Tarlok Singh Chauhan, J
Notice. Mr. Ramakant Sharma, learned Additional General appears and waives service of notice on behalf of respondent State.
The instant petition has been filed for the grant of following substantive relief:
“1. That the respondents may kindly be directed to consider the representation of the petitioner for her transfer/adjustment to Sr. LBS ?Govt Medical College Ner Chowk (Mandi) against an open vacancy in view of her fast approaching retirement due on 28.2.2024, after 11 months.”
The relief, as claimed, cannot be granted. However, the writ petition can be considered as a representation made by the petitioner. Ordered accordingly.
In the given facts and circumstances of the case, we deem it appropriate to dispose of this petition by directing respondent No. 2 to consider and decide the representation, within a period of two weeks from today. The pending application(s), if any, are also disposed of.