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Judgment
4 paragraphs · 143 wordsKurian Joseph, C.J. 1. The writ petition is filed with the following prayer:
A) That this writ petition may kindly be allowed, writ in the nature of Mandamus may be issued and the Respondent department may be directed to decide the representation of the Petitioner in a time bound manner in view of policy and post him at one of station of his choice.
It is seen that the Petitioner has submitted Annexure P-1 (representation), before the second Respondent. Therefore, there will be a direction to the second Respondent to look into Annexure P1 and pass appropriate orders in accordance with law within a period of one month from the date of production of copy of this judgment alongwith a copy of the Writ Petition.
With these observations, the writ petition is disposed of, so also the pending application(s), if any.