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Judgment
Romesh Verma, J
The petitioner has approached this Court for the following main relief:-
“That the impugned Annexure P/1, dated 13.02.2026, issued by the respondent No.1, may kindly be quashed and set-aside.”
During the course of hearing the learned counsel for the petitioner submits that he shall be contented in case, he is permitted to make the representation to the respondents/authorities for the redressal of his grievances in time bound direction.
Without commenting upon the merits of the case, it is ordered that in case the petitioner makes a representation within two days from today, in that event, the respondents/authorities shall decide the same within a period of two weeks i.e. 06.03.2026, thereafter, by passing a speaking order and the said order shall be communicated to the petitioner. Till then (06.03.2026) the petitioner shall not be compelled to join the new place of posting.
It is made clear that this Court has not expressed anything on the merits of the case and respondents are at liberty to take a decision strictly in accordance with the provisions of law.
Petition stands disposed of in the aforesaid terms. Pending application(s), if any, also stands disposed of.