- (1.) PETITIONER 's contention before this Court is that his application dated 19.9.2011 with regard to shifting of office from one place to other is pending before respondent No. 3 for consideration but the same has not been decided as yet.
(2.) UPON hearing the learned Counsel appearing for the parties, we direct the authority concerned i.e. respondent No. 3 to consider the application of the petitioner dated 19.9.2011, annexure -9 to the writ petition, in accordance with law upon giving fullest opportunity of hearing to the parties and by passing a reasoned order thereon within a period of one month from the date of communication of this order. For the purpose of effective adjudication a copy of the writ petition along with its annexures can also be treated as part and parcel of such representation.
(3.) ACCORDINGLY , the writ petition is disposed of at the stage of admission, however, without imposing any cost.;