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Judgment
7 paragraphs · 107 wordsRavi Malimath J
Notice. Mr. R.P. Singh, learned Deputy Advocate General, takes notice on behalf of the respondents/State.
The grievance of the petitioner is that her request for transfer has not been considered by the respondents/State.
Learned Deputy Advocate General, appearing for the respondents/State submits that the representation of the petitioner in terms of Annexure PÂ1
will be considered in accordance with law and appropriate order would be passed within a period of two weeks from today. His statement is placed on
record.
In view of the above, the present petition is disposed off. Pending miscellaneous applications are also disposed off accordingly .