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Judgment
15 paragraphs · 226 wordsVivek Singh Thakur, J
CMP No. 1565 of 2021
Allowed and disposed of.
CWP No. 908 of 2021
Notice. Mr. Dinesh Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks
time to file reply.
Petitioner is seeking direction to respondents to consider her representation for her transfer on the grounds set out in her representations Annexure
P-3 (colly).
In view of the nature of order proposed to be passed, no reply or instructions are necessary to be called for from the respondents.
Petitioner has sought her transfer from present place of posting on the grounds stated in representation made by her and also explained in petition.
In view of above, Director Health Services (respondent No.2) is directed to decide the representation of petitioner by passing a speaking and
reasoned order on or before 6 th April, 2021. Needless to say that order shall be passed after giving the personal hearing to petitioner, if desired so.
Petition stands disposed of accordingly including any pending application(s).
Petitioner may produce the downloaded copy of the order passed by the Court before the Authorities concerned if required and the concerned
Authority shall not insist for the certified copy of the order rather passing of order can be verified from the web-page of this Court.