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Judgment
C. Hari Shankar, J.
The grievance of the petitioner in this writ petition is that he has been posted in Leh at an altitude of 11,500 ft. despite the fact that he suffers from medical conditions in which even as per the report of the respondents themselves, he is not fit for being posted in high altitude areas above 9,000 ft.
With consent of parties, this writ petition is disposed of with a direction to the respondents to treat the writ petition as a representation and to pass a speaking and reasoned order thereon, addressing all the issues raised in the writ petition, within a period of four weeks from today. In case the decision is adverse to the petitioner, its operation would remain suspended for a period of one week in order to enable the petitioner to avail legal remedies, if so advised.
Needless to say, till that time, the petitioner would not be required to conform to the order of posting at Leh.
The petition stands allowed to the aforesaid extent.