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Judgment
5 paragraphs · 117 wordsM.S. Ramachandra Rao, CJ
Grievance of the petitioner is that the petitioner has given representation dt. 18.10.2022 to the 2nd respondent requesting for transfer on completion of normal tenure and citing adverse family conditions, but the 2nd respondent had not taken any decision thereon till date.
Learned counsel for the State, on instructions, states that the 2nd respondent will decide the said representation dt. 18.10.2022 (Annexure P-2) within four weeks in accordance with law and decision taken by 2nd respondent shall be communicated to the petitioner.
The writ petition is disposed of in view of above statement of learned counsel for the State.
Pending miscellaneous application(s), if any, shall also stand disposed of.