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Judgment
7 paragraphs · 223 wordsSabina, J
The petitioner has filed the instant petition under Article 226 of the Constitution of India, seeking 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 choice place of posting 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 the tribal/hard area and is now entitled for his transfer to a soft area, in terms of the transfer policy dated 10th July, 2013. Representation (Annexure P-2) moved by the petitioner in this regard to the respondents has not been decided so far.
Learned Additional Advocate General for the respondents has submitted that the representation moved by the petitioner is not in terms of the transfer policy dated 10th July, 2013.
Accordingly, without adverting to the merits of the case, this writ petition is disposed of with a direction that in case the petitioner moves a fresh representation to the respondents in terms of the transfer policy, dated 10th July, 2013, within a week from today, then respondents shall dispose of the same within two weeks from the receipt of the representation, in accordance with law.
Pending application(s), if any, shall also stand disposed of.