AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 169 wordsSandeep Sharma, J
Learned Counsel appearing for the petitioner states that his client shall be content and satisfied if a direction is issued to the respondents to decide
his pending representation (Annexure P-1), wherein he has prayed for cancellation of his transfer, ordered vide Annexure P-5.
Learned Senior Additional Advocate General is not averse to the aforesaid innocuous prayer made on behalf of the petitioner.
Consequently, the present petition is disposed of with a direction to respondent No.1 to consider and decide Annexure P- 1, expeditiously, preferably
within four weeks. Needless to say, authority concerned, while doing the needful, shall afford opportunity of hearing to the petitioner and shall pass a
speaking order thereafter. Liberty is reserved to the petitioner to file appropriate proceedings before appropriate court of law, if he still remains
aggrieved. However, till the time, representation of the petitioner is decided, Annexure P-5, shall remain stayed qua the petitioner.
Petition stands disposed of in the aforesaid terms, alongwith all pending applications.
Copy Dasti.