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Judgment
5 paragraphs · 119 wordsSatyen Vaidya, J
Learned counsel for the petitioner submits that he may be permitted to withdraw the petition with liberty to approach respondent No.2 with her grievance.
Prayer made by the petitioner is innocuous. The grievance of the petitioner is that her transfer has been effected at a time when she is left with about one year six months for her retirement.
Learned Counsel for the petitioner submits that the representation will be submitted before respondent No.2 within three days from today. In case, the representation, is so submitted, respondent No.2 shall decide the same within one week thereafter.
The petition is accordingly disposed of. All pending applications, if any, shall also stand disposed of.