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Judgment
2 paragraphs · 186 wordsV.K. Ahuja, J.—Petitioner is aggrieved since he has been transferred from Dharamshala to Shimla, vide annexure P-2 transfer order, dated 25.5.2011, against Respondent No. 4, who was under transfer. The Petitioner shall file a representation to Respondent No. 1 within 10 days from today pointing out all his grievances and the said Respondent shall consider the same on merits and in view of the grievances pointed out by the Petitioner in the representation. It has been informed that a request has already been made by Respondent No. 4 for adjustment, which shall also be considered. A notice shall also be issued to Respondent No. 4 before deciding the representation of the Petitioner and the case of both the Petitioner and Respondent No. 4 shall be considered according to the Rules by Respondent No. 1. Such representation shall be decided by Respondent No. 1 within two weeks from the date of filing of the same. Till the disposal of the representation, as above, status quo as it exists today shall be maintained.
The present petition stands disposed of accordingly, so also the pending application(s), if any.