R.L. Anand, J. - (1.) I have heard the learned counsel for the parties and with their assistance have gone through the record of the case.
(2.) WITHOUT going into the merits, I dispose of the present writ petition by making an observation that let the petitioner make a representation on compassionate grounds for her adjustment either at Panchkula or near Panchkula. The representation shall be made by the petitioner within seven days and the same shall be considered by the respondents sympathetically. I give direction to the respondents that if the petitioner can be adjusted against any suitable post either at Panchkula or near Panchkula, then every efforts shall be made by the department to accommodate her against that post. Copy of the order he given Dasti.;