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Judgment
Learned counsel for the applicant submits that the applicant is aggrieved by the action of the respondents in having transferred her by the impugned order dated 30.06.2026. Learned counsel for the applicant submits that the applicant has given various representations airing her grievances including the latest one dated 16.07.2026. He submits that the applicant would be satisfied if a direction were to be given to the respondents to decide her pending representations including the latest one dated 16.07.2026 by way of a reasoned and speaking order.
Issue notice to the respondents. Ms. Jyothika, learned counsel, who appears on advance service, accepts notice. She seeks a reasonable period of time to file reply.
However, keeping in view the limited prayer made by the learned counsel for the applicant, the O.A. is disposed of at the admission stage itself with a direction to the respondents to consider and decide the pending representations of the applicant including the latest one dated 16.07.2026 by way of a reasoned and speaking order as expeditiously as possible and preferably within four weeks from the date of receipt of a certified copy of this order.
It is made clear that I have neither gone into the merits of the case nor commented upon the claim of the applicant.
The O.A. stands disposed of in the aforesaid terms. However, the applicant shall be at liberty in accordance with law.
There shall be no order as to costs.