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Judgment
2 paragraphs · 126 wordsKurian Joseph, C.J.—The Petitioner is aggrieved by Annexure P-3, order of transfer. The Petitioner prays that he may be given an opportunity to make an appropriate representation before the first Respondent detailing his grievances. The writ petition is hence disposed of making it clear that in the event of the Petitioner filing a representation before the first Respondent within two weeks from today, the same will be duly considered by the first Respondent and appropriate orders thereon in accordance with law will be passed within another two weeks. It will be open to the Petitioner to avail leave of the kind due till orders, as above, are passed.
With the above observations, writ petition stands disposed of, so also the pending application (s), if any.