KRISHNA KUMARI NEHRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE instant petition is directed against the transfer order dated 26/7/2006 (P-3) whereby the petitioner has been transferred from Government Girls Senior Secondary School, Bahadurgarh to Government Girls Senior Secondary School, Jasor Kheri, District Jhajjar. It has been asserted that the impugned order has been passed against the rationalization policy of the Government of Haryana, dated 24/2/2006 (P-2). Before approaching this Court the petitioner has made representations dated 27/7/2006 to respondent Nos. 2 and 3 (P-4 and P-5 respectively) requesting them for cancellation of her transfer.

(2.) WITHOUT going into the merit of the case, we deem it just and appropriate to direct respondent Nos. 2 and 3 to take cognisance of the representations dated 27/7/2006 (P-4 and P-5) and decide the same within a period of two weeks from the date a certified copy of the order is presented to them. It shall be appreciated if a speaking order is passed. The writ petition stands disposed of in the above terms.