D.K.Seth, J. - (1.) THIS petition is disposed of by directing the petitioner to make a representation within a period of three weeks. If such a representation is made, the respondent shall consider and decide the same within a period of eight weeks and shall communicate the decision so taken within a period of two weeks thereafter. Till two weeks after the communication of the said decision the impugned order of cancellation of transfer shall remain stayed. While considering the petitioner's representation the respondent shall also take into account that the petitioner's wife is also posted at the same place. With these directions the writ petition is disposed of. Let a copy of this order be given to the learned counsel for the petitioner on payment of usual charges within 12.1.1996.;