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Judgment
8 paragraphs · 198 wordsVirender Singh, J
By way of the present petition, the petitioner has sought the following substantive reliefs:
“(i) That the respondents may kindly be directed to decide the representation dated 11.10.2021 i.e. Annexure P-2 within time bound manner.
(ii) That the respondent may kindly be directed to transfer the present petitioner from GPS Kamrou to in an around Paonta Sahib, in the interest of justice and fair play.”
The above reliefs have been sought on the ground that the petitioner has completed her normal tenure in the hard area and as per the Transfer Policy of the State Government, she is entitled to be adjusted at the place of her choice. In this regard, she has already made a representation dated 11.10.2021, which is Annexure P-2.
Since the matter is to be decided by the respondents, as such the writ petition is disposed of with a direction to respondent No. 2 to decide the representation of the petitioner (Annexure P-2), within a period of four weeks from today.
The writ petition is disposed of in the above terms. Pending miscellaneous application(s), if any, also stands disposed of.
For compliance report, list on 22.03.2023.