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Judgment
Gurvinder Singh Gill, J
The petitioner who is serving Punjab Police as an Assistant Sub Inspector (ORP) and has been transferred from Batala to Amritsar has approached this Court for quashing of the said transfer order dated 11.9.2023 mainly on the ground that the same is against Policy of the Government inasmuch as his retirement is due in 4 months.
It has been submitted that the petitioner has submitted a representation dated 15.9.2023 (Annexure P-5) but the same has not been decided till date.
Notice of motion.
On the asking of this Court, Mr. Inderpreet Singh Kang, AAG, Punjab, who is present in the Court accepts notice.
Having regard to the facts and circumstances of the case and the nature of order, there is no necessity to call for response of the respondents. As such, the instant petition is disposed of with a direction to respondent No.4-Senior Superintendent of Police, Batala, to consider and dispose of representation dated 15.9.2023 (Annexure P-5) expeditiously preferably within a period of 10 days from today, while duly taking into account the contention of the petitioner as regards his date of retirement which is stated to be 31.1.2024. In case, the petitioner has not been relieved so far from his present post and further in case it is not inconvenient, the petitioner may be allowed to continue at present place of posting, till decision of the representation (Annexure P-5).
A copy of this order along with copy of representation dated 15.9.2023 (Annexure P-5) be sent to respondent No.4-Senior Superintendent of Police, Batala for necessary compliance.
Learned State counsel is also requested to convey the instant order to respondent No.4.