M.M.KUMAR,J. - (1.) THE prayer made in the writ petition is for issuance of a writ in the nature of certiorari for quashing transfer order dated 29.9.2006 (Annexure P-1) For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide representation dated 9.10.2006 (Annexure P-3). Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the applications sent by the petitioner and decide the same expeditiously preferably within a period of four weeks from the date of a certified copy of this order is presented to them. If the claim of the petitioner is found to be meritorious and decided in his favour then the necessary relief shall be granted forthwith. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;