1. Issue notice.
2. Mr. Farzand Ali, learned Additional Advocate General accepts the notices on behalf of the respondents-State. Service is therefore, complete.
3. This petition is filed by the petitioner seeking directions to the respondents to transfer him to the Open Air Camp. Alternatively, it is prayed that the application of the petitioner for transfer to the Open Air Camp pending before the State Open Air Camp Committee may be directed to be decided.
4. The limited alternative prayer made on behalf of the petitioner is not opposed by the learned Additional Advocate General.
5. Accordingly, the petition is disposed of with the directions to the respondents to decide the application preferred by the petitioner seeking transfer to the Open Air Camp expeditiously, in any case, within a period of six weeks from the date of receipt of certified copy of this order.
Comments