M.M.KUMAR, J. - (1.) (Oral)
(2.) THE prayer made in the writ petition is for issuance of direction to the respondents to repatriate the petitioner to his parent district, which is a separate cadre, especially when similarly situated employees have already been repatriated after completion of one year, as per policy dated 17.5.2002 (P-1. It has further been prayed that the respondents may be directed to decided the legal notice dated 20.4.2006 (P-3), sent by the petitioner to the respondents seeking the same relief, which has been sought in the instant petition. Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the C.W.P. No. 7374 of 2006 legal notice dated 20.4.2006 (P-3) sent by the petitioner and decide the same expeditiously preferably within a period of four months from the date a certified copy of this order is presented to them. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;