ROOPI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr. Bhargava, learned Counsel for the petitioner and Mr. Piyush Gaur, learned SPC for the respondents.

(2.) For the present, Mr. Bhargava is agreeable to a disposal of this writ petition with direction to the respondents to treat the writ petition as well as all averments and documents annexed therewith as a representation and to take a decision on the petitioner's request for transfer to Delhi or the NCR region, keeping in mind the circumstances in which he is placed, within a period of four weeks from today.

(3.) Should the petitioner continue to remain aggrieved, his right to re-approach the Court shall stand remain reserved.