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Judgment
5 paragraphs · 117 words
C. Hari Shankar, J.
1.
This writ petition challenges order dated 6 May 2025 whereby the petitioner has been posted at Delhi. The petitioner seeks continuation of his posting in J & K as his daughter is in Class 10.
2.
Having heard learned Counsel for both sides and with consent of both sides, this writ petition is disposed of by granting four weeks’ time to the petitioner to join at his new place of posting so that, in the interregnum, he can make arrangements to settle his daughter.
3.
The petition is disposed of accordingly.
4.
We make it clear that this order is being passed on consent and in the peculiar facts of this case.