JUDGEMENT
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(1.) The petitioner, who is a Constable in the Railway Protection Force was transferred from Moradabad Division to Lucknow Division by the order dated 7th June, 2010. This transfer order was assailed by the petitioner and one Virendra Kumar Sharma, who was also transferred by filing Writ Petition No. 35190 of 2010 which was dismissed by the order dated 15th July, 2010.
(2.) It transpires that thereafter the petitioner filed a representation dated 15th August, 2010 before the Director General, Railway Protection Force, New Delhi for cancellation of the transfer order. This petition has been filed for a direction upon the respondents to decide the said representation in the light of Rule 93.7 of the Railway Protection Force Rules, 1957 (hereinafter referred to as the 'Rules').
(3.) Sri Govind Saran learned Counsel appearing for the respondents has pointed out that this petition deserves to be dismissed since the petitioner has not even mentioned about the filing of the earlier writ petition and its dismissal.;
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