SUDESH BALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution prays for quashing order dated 4.8.2006 (P-5) vide which the petitioner has been transferred while disposing of representation, dated 15.7.2006 (P-4), which was filed by respondent No. 4. The impugned order is stated to have been passed in compliance with the orders passed by this Court in C.W.P. No. 11014 of 2006. It has also been asserted that the earlier transfer order was cancelled by respondent No. 2, vide order dated 8.7.2006 (P-3). A further prayer has been made to direct the respondents to allow the petitioner to rejoin at Pipli, while considering her representation dated 23.8.2006 (P-6).

(2.) IN view of the above, without going into the merits of the case, we deem it just and appropriate to direct respondent No. 2 to take cognizance of the representation dated 23.8.2006 (P-6) along with any supplementary representation if filed within two weeks from today under Registered A.D. cover and decide the same expeditiously preferably within a period of four weeks from the date a certified copy of this order is presented. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.