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Judgment
2 paragraphs · 127 wordsKurian Joseph, C.J.—The Petitioner has challenged Annexure P-4, order of transfer. It is submitted that the Petitioner has made a representation by way of Annexure P-5 and the same is pending before the 1st Respondent. The 1st Respondent shall consider the same and pass appropriate orders therein in accordance with law within two weeks from the date of production of copy of this judgment along with copy of the writ petition by the Petitioner before the 1st Respondent. In case the Petitioner is relieved in the meanwhile, she may not be compelled to join the transferred station and it will be open to her to avail leave of the kind due.
With these observations, the writ petition is disposed of, so also pending application(s), if any.