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Judgment
Amit Rawal, J
Prayer in the present writ petition is for quashing of impugned transfer order dated 06.09.2019 (Annexure P-6).
Petitioner No.1 has been transferred from Government Senior Secondary School, Harodi, Block Badhra, District Charkhi Dadri to Government Middle School, Morka, Block Siwani, District Bhiwani, whereas petitioner No.2 has been transferred from Government Middle School Malwas Kohar, Block Kairu, District Bhiwani to Government Senior Secondary School Mithi, Block Siwani, District Bhiwani.
The impugned order is dated 06.09.2019, thus, it would not be appropriate for this Court to break cycle of transfers. In case, petitioners are aggrieved, shall be at liberty to make representation or upload objections, if any, on MIS portal. In case, such objections are taken or already submitted, respondents are directed to dispose of the same after affording opportunity of hearing to the petitioners within a period of one month from the date of receipt of certified copy of this order by passing a reasonable speaking order in accordance with transfer policy.
With aforementioned direction, writ petition stands disposed of.