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Judgment
L. Narayana Swamy, J
Learned Counsel for the petitioner submits that the petitioner has already completed his normal tenure at the present place of posting and now, he is due to be transferred to the place of his choice as per the Transfer Policy of the State Government. He further submits that, in this regard, he has already made representation dated 26.02.2020 (Annexure P-1) to the respondents, which has not been decided, so far.
In the given circumstances, we deem it proper to dispose of this writ petition directing the respondents to examine the representation (Annexure P-1) and pass appropriate orders, within a period of four weeks from the date of receipt of a copy of this order.
The petition is accordingly disposed of along with pending applications, if any.