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Judgment
7 paragraphs · 128 wordsTarlok Singh Chauhan, J
Admittedly, the petitioner is having certain medical problems, which is clearly evident from the documents annexed with this petition.
In such circumstances, we feel that it would be extremely harsh, in case, the petitioner is compelled to join at the transferred station.
The petitioner has already preferred the representations, which are not being decided till date, therefore, taking into consideration the peculiar facts
and circumstances of the case, we direct the respondents to consider and decide the representations of the petitioner sympathetically. The needful be
done within two weeks from today, till then, the petitioner shall not be compelled to join at the transferred station.
The petition is disposed of in the aforesaid terms, so also pending application(s), if any.