PRAVEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Although the petitioner is aggrieved by the decision taken in the meeting dtd. 1/11/2021 and 3/11/2021, and is also aggrieved by the transfer order dtd. 26/11/2021, the learned counsel for the petitioner confines his prayer only to the consideration of the representation dtd. 29/11/2021 submitted by the petitioner before the Chief Engineer, and Head of the Department, Public Works Department.

(2.) The learned counsel for the petitioner submits that despite the submission of the said representation, the representation has not solicited any reaction so far. Therefore, he prays that the respondent no. 1 be directed to decide the petitioner's representation within a given stipulated period of time.

(3.) Mr. B.P.S. Mer, the learned Brief Holder for the State, does not object to such a direction being given by this Court.