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Judgment
7 paragraphs · 249 wordsRomesh Verma, J
The petitioner has approached this Court for the following main relief:
(i) “That in the peculiar facts and circumstances of the present case, the respondent department may kindly be directed to consider and allow the application of Petitioner for inter district transfer with relaxation of qualifying service if any, under 5% inter district transfer quota and issue transfer order of petitioner at any nearby vacant stations, preferably at GPS Barsar District Hamirpur (against vacancy), GPS Bhakreri District Hamirpur (against vacancy), GPS Baliah District Hamirpur (against vacancy) & GPS Gujrehra District Hamirpur (against vacancy).”
During the course of the arguments, the learned counsel for the petitioner submits that he shall be satisfied in case the respondents are directed to decide the undated representation (Annexure P-3) made by father in law of the petitioner in a time-bound manner.
Accordingly, the present petition is disposed of with a direction to the respondents/authority to decide the undated representation (Annexure P-3) made by father in law of the petitioner within a period of ten days from today, by passing a speaking order and after affording an opportunity of hearing to the petitioner. The decision so taken shall be communicated to the petitioner forthwith.
It is made clear that this Court has not expressed anything on the merits of the case, and the authority shall take a decision strictly in consonance with the provisions of law.
Petition stands disposed of, so also the pending application(s), if any.