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Judgment
By the present writ petition, the petitioner seeks a direction to the respondent authorities to consider and decide the pending representation dated 14.01.2026 (Annexure P-6) submitted by the petitioner.
Learned counsel for the petitioner submits that the petitioner has submitted a representation Annexure P-6 before the respondent authority/ State Level Committee questioning his transfer order dated 07.06.2025, however, the said representation is still pending consideration. He further submits that the inaction on the part of respondent authority is arbitrary and unjustified. Therefore, the petitioner prays for a direction to respondent authority to consider and decide the pending representation in accordance with law.
Learned State counsel, on instructions, submits that if the representation (Annexure P-6) of the petitioner is still pending consideration, the same shall be considered and decided, in accordance with law and the policy of the State Government, within the stipulated period.
I have heard learned counsel for the parties and perused the material available on record.
Considering the limited prayer made by learned counsel for the petitioner and taking into account the submission made by learned State counsel, this writ petition is disposed of with a direction to the respondent authorities particularly the respondent No.1, to consider and decide the pending representation dated 14.01.2026 (Annexure P-6) submitted by the petitioner, strictly in accordance with law and the policy of the State Government, preferably within a period of 50 days from the date of receipt of a copy of this order.
With the aforesaid direction, the writ petition stands disposed of.