MAHAVIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court by stating that he was transferred to his home District on his request and was posted at Sonepat. The petitioner is likely to retire on 31.01.2014. The submission is that the petitioner has been now transferred to Panchkula vide order dated 13.01.2012 (Annexure P-3) at the behest of Niranjan Singh-respondent No. 4 because of some political influence. Counsel contends that the petitioner has filed a representation dated 17.01.2012 (Annexure P-5) to the Director, Treasuries and Accounts Department, Haryana-respondent No. 2 praying for cancellation of the transfer order but no decision has been taken thereon till date. He states that the petitioner, at this stage, would be satisfied if a direction is issued to the Director, Treasuries and Accounts Department, Haryana-respondent No. 2 to consider the same and pass appropriate orders within some specified time.

(2.) Without going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Director, Treasuries and Accounts Department, Haryana-respondent No. 2 to consider and decide the representation filed by the petitioner dated 17.01.2012 (Annexure P-5) within a period of three weeks from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioner forthwith.