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Judgment
7 paragraphs · 102 wordsTarlok Singh Chauhan, J
It appears that the representation made by the petitioner for his transfer is pending consideration before 2nd respondent.
Therefore, we dispose of this writ petition by directing the said respondent to take a decision thereupon within a period of two weeks from today.
Till then, the petitioner shall not be compelled to join at the transferred station.
However, before parting, it is made clear that this order shall not be treated as a precedent.
Pending application, if any, also stands disposed of.
Authenticated copy by supplied to the parties by the Court Master.