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Judgment
10 paragraphs · 173 words Tarlok Singh Chauhan, J
The instant petition has been filed by the petitioner for the grant of following substantive relief:
(i) That the respondents may kindly be directed to consider the representations (Annexure PÂ2) of the petitioner for his transfer to soft area within
time bound manner.
The petitioner has admittedly completed his normal tenure of service in the hard/subÂcadre area and, therefore, he is entitled for his posting to a
soft area in accordance with the policy of transfer, more particularly, Clause 16.1 thereof.
Accordingly, we deem it proper to dispose of the instant petition by permitting the petitioner to make a representation within a period of one week
from today. In the event of the petitioner making a representation within the stipulated time, the respondents shall consider and decide the same by
passing consequential order of his transfer within a period of two weeks on receipt of the representation.
The petition is disposed of in the aforesaid terms, so also the pending miscellaneous application(s), if any.