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Judgment
6 paragraphs · 239 wordsJyotsna Rewal Dua, J
Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
With the consent of learned counsel for the parties, the matter is heard at this stage.
Petitioner is aged about 56 years and is serving as Block Elementary Education Officer at Chauntra-II, District Mandi. He is seeking transfer from his present place of posting on account of the fact that his wife is suffering from a chronic kidney disease and is under treatment at PGI, Chandigarh. It has also been submitted that petitioner’s wife is to be put on dialysis twice in a week at Kullu. Learned counsel for the petitioner submits that the petitioner would be content in case he is permitted to make a representation to respondent No.1/competent authority seeking his transfer, whereafter, the competent authority be directed to decide the same within a time bound schedule.
In view of the above submissions, this writ petition is disposed of by permitting the petitioner to make a representation to respondent No.1/competent authority within two days from today, which shall be considered and decided by respondent No.1/competent authority in accordance with law and applicable policy, within a period of one week thereafter. The decision so arrived at shall also be communicated to the petitioner.
The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.