- (1.) HEARD learned counsel for the parties. With their consent, this writ petition is being decided finally, without inviting counter affidavit.
(2.) THE petitioner, who is working as Laboratory Assistant in the office of Chief Medical Officer, Meerut, is aggrieved by order dated 30th August 2014 passed by respondent No. 2, whereby, he has been transferred in the same capacity to the office of Chief Medical Officer, Sambhal. It is not disputed by the petitioner that he holds a transferable post and the impugned transfer has been made in public interest.
(3.) THE only submission is that in case the impugned transfer order is implemented, it will cause great hardship to the petitioner and his family, inasmuch as, his wife Smt. Sudha had thrice suffered? brain hemorrhage and she is undergoing treatment at Meerut. It is further submitted that the son and daughters of the petitioner are studying at Meerut and, therefore, transfer of the petitioner to district Sambhal, which is 130 Kilometres away, will entail great hardship to his family. It is not disputed that the petitioner had already made a representation in this regard on 13th August 2014, which is still pending . After considering the submissions made by learned counsel for the parties, I do not find any good ground to interfere with the transfer order. However, liberty is reserved in favour of the petitioner to pursue his representation dated 13th August 2014. It is further provided that in case the petitioner files certified copy of this order along with the said representation before respondent No. 2 within 10 days from today, the same shall be decided by respondent No. 2, in accordance with law, expeditiously and preferably within a period of next one month.;