P. Sam Koshy, J
1. The grievance of the petitioner in the present writ petition is to the order of posting issued on 14.08.2018 (Annexure P/1), passed by the Assistant
Commissioner, Tribal Welfare Department i.e. the respondent No.4.
2. Vide the impugned order, the petitioner who is presently working as a Hostel Superintendent, Pre-Metric Girls Hostel, Bandana, Block Manpat has
been transferred to the Boys Ashram, Dumardeah, Block Lundra.
3. From the contents of the writ petition, the only grievance which appears to be a genuine reason of the petitioner is that the petitioner being sent to a
Boys Hostel, inspite of the fact that the petitioner is a young lady herself. She has already made a representation in this regard to the respondents
No.3 & 4 which is pending consideration.
4. Given the aforesaid facts and circumstances of the case, this Court does not intend to keep the petition pending, rather ends of justice would meet if
the representation, which is pending consideration before the respondents, be decided at the earliest. The petitioner is also at liberty to file an additional
fresh representation to the respondents No.3 & 4 within a period of 10 days from the date of receipt of certified copy of this order, which further may
be decided within a period of two months objectively considering the grievances of the petitioner, so far as the place of posting is concerned.
5. Meanwhile, it is ordered that the effect and operation of the impugned order so far as the petitioner is concerned, shall not be given effect to
maintaining status quo as is exists today.
6. With the aforesaid observations, the writ petition stands disposed off.
