M.M.KUMAR. J. - (1.) (ORAL)
(2.) THE prayer made in the writ petition is to quash the order of transfer dated 20.7.2006 (P-2) qua the petitioner and order dated 1.9.2006 (P-4) of private respondent qua her and further to prohibit respondents from transferring the petitioner from G.S.S.S. Adhoya and direct the respondents to retain the petitioner in G.S.S.S. Adhoya, District Ambala, in view of couple case and in view of violation of transfer policy of rationalization. For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide representations dated 20.9.2006 and 6.10.2006 (P-7 and P-8). Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the representations sent by the petitioner and decide the same expeditiously preferably within a period of two months from the date a certified copy of this order is presented to them. If the claim of the petitioner is found to be meritorious and decided in her favour then the benefit accruing to the petitioners shall be given within a further period of two months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;