Vikas Budhwar, J
1. Heard Sri Babu Ram Yadav, learned counsel for the petitioner and Sri Anoop Kumar, learned Additional Chief Standing Counsel, who appears for State-respondents.
2. The case of the writ petitioner is that the writ petitioenr was posted as Senior Assistant, E.H.R.M.S., Community Health Centre , Babhanjot, District Gonda and his wife posted as Assistant Teacher in District Etah which is 450 Kms.
3. Prayer in the present petition is for a direction to the to the third respondent, Director (Administration) Medical and Health, Services, U.P. Swasthya Bhawan, Lucknow to consider his claim for transfer from Gonda to Etah.
4. Learned Additional Chief Standing Counsel submits that the claim of the writ petitioner needs examination at the first instance by the third respondent.
5. To such a submission, learned counsel for the petitioner has no objection and he gracefully accepts the same.
6. Considering the submissions of the rival parties as well as stand taken by them, the writ petition is being disposed off granting liberty to the writ petitioner to prefer a comprehensive representation along with the self-attested copy of the writ petition before the third respondent who shall on the receipt of the same by 31.10.2025, proceed to decide the claim of the petitioner strictly in accordance with law within a period of two months from the date of presentation of the certified copy of the order.
7. Needless to point out that the writ petition has been decided without seeking any response from the respondents. Thus, passing of this order may not be construed to an expression that this Court has gone into the merits of the case.
8. With the aforesaid observation, the writ petition is disposed off.
