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Judgment
8 paragraphs · 204 wordsSatyen Vaidya, J
Notice. Mr. L.N. Sharma, Additional Advocate General, appears and waives service of notice on behalf of the respondents.
The instant petition has been filed for a limited relief that the petitioner after serving in Sub-Cadre area for more than three years has become entitled to be posted at a place of his choice for which the petitioner has already submitted his representation, Annexure P-1.
In this background, it is prayed that the respondents are directed to decide the representation of the petitioner at the earliest.
Prayer being innocuous is not opposed.
It has transpired that the petitioner while making representation vide Annexure P-1, has provided the station of his choice, which are in one district only, whereas, the transfer policy provides for the choice stations in more than one district.
Accordingly, the petition is disposed of with permission to the petitioner to submit a fresh representation to respondent No.2 within one week from today. On receipt of such representation, respondent No.2 shall consider and decide the same within two weeks thereafter, strictly in terms of the “Comprehensive Guiding Principles-2013” for transfer of State Government employees.
Pending miscellaneous applications, if any, shall also stand disposed of.