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Judgment
7 paragraphs · 233 wordsSabina, J
Petitioner has filed this writ petition under Article 226 of the Constitution of India, mainly seeking the following relief):-
“(a) to issue a writ of mandamus, appropriate writ, order or direction in nature thereof, directing the respondent department to transfer the petitioner to any of the choice places given in representation with all consequential benefits for all purposes and intents.”
Learned counsel for the petitioner has submitted that the petitioner has completed his normal tenure in a hard area and now is entitled for his posting to a soft area. Petitioner has submitted his representation to respondent No.2 in this regard, but no action has been taken so far in the matter by the said respondent.
Learned Additional Advocate General has submitted that the representation submitted by the petitioner is not in terms of the Transfer Policy dated 10.07.2013.
Accordingly, without adverting to the merits of the case, we dispose of the writ petition with a direction that in case the petitioner moves fresh representation before respondent No.2, Director of Elementary Education, in terms of the Transfer Policy dated 10.07.2013, within one week from today, the same shall be disposed of by respondent No.2, in accordance with law, within two weeks thereafter from the date of the receipt of the representation alongwith copy of this order.
Pending miscellaneous application(s), if any, shall also stand disposed of.