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Judgment
By way of the present writ petition, the petitioners have sought directions to the respondents for carrying out changes in their option relating to the place of posting.
Mr. Tanwar Singh Rathore, learned counsel for the petitioners pointed out the concern of the petitioners, who after submitting on-line application forms, realised that the choice of posting/department given by them was not proper on correct.
They want a change in their options relating to department, for which they have already submitted their respective representations dated 22.08.2017 and 27.09.2017 before the Competent Authority.
In considered opinion of this Court, such a prayer or direction for change of posting/department cannot be issued by this Court. However, since the petitioners have submitted their representations aforesaid, they may pursue the same and the respondents may decide the same in accordance with law.
The writ petition is not entertained; but it however stands disposed of with a direction to the respondents to decide the petitioners' aforesaid representation(s).
It is made clear that the direction to decide the petitioners' representations has been issued only with a view to ensure expeditious redressal of the petitioners' grievance and the same may not be constructed to be an order of this Court to decide the same in a particular manner.