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Judgment
O R D E R
(Per:- Sanjeev Gupta, Judicial Member)
Mr. Ranjeev Dubey, learned counsel for the applicant submitted that the applicant is aggrieved of transfer order dated 01.09.2026, whereby he has been transferred from JTO, Udhampur Operational Area to JTO Reasi and relieving order dated 03.09.2026. Learned counsel further submitted that the applicant’s wife expired in the year 2023, leaving behind two daughters. The elder daughter is presently studying in Class XII, while the younger daughter is studying in Class VI. As per the learned counsel, the applicant is not seeking permanent exemption from transfer but retention at Udhampur only till April 2027, enabling his elder daughter to complete the Class 12th Board Examinations.
Learned counsel further submitted that the applicant for redressal of his grievance, had submitted a representation dated 02.09.2026, however, no action has been taken on the same uptil now. He prays that the impugned orders be stayed and the applicant be permitted to continue working at Udhampur
Mr. Ankesh Chandel, learned counsel appearing for the respondents, on advance notice, opposed the prayer of interim relief by the applicant and submitted that the applicant has already been relieved. Learned counsel prays for sometime to file reply.
Having heard the learned counsels for the parties, we are of the considered view that no useful purpose would be served in keeping this O.A. pending and same can be disposed of with directions to respondents.
Accordingly, this O.A. is disposed of, at the admission stage itself, without entering into the merits of the case, with a direction to respondents to consider the representation dated 12.09.2026 along with copy of this O.A. as supplementary representation and decide the same by passing a reasoned and speaking order. A copy of the speaking order shall also be communicated to the applicant. Let the entire exercise be completed within a period of two weeks from the date of receipt of a certified copy of this order.
Till a decision is taken on the representation of the applicant, the respondents shall not take any coercive action against the applicant to make him join at his new place of posting.
There shall be no orders so as to costs.