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Judgment
2 paragraphs · 122 wordsJustice Kurian Joseph, C.J.—The petitioner is aggrieved by Annexure P-4, order of transfer. No doubt the petitioner has completed his normal tenure as of now, but it is pointed out that he has left two years service to retire and that he is a heart patient. The policy permits the incumbent to be posted at the place of his choice within two years of retirement. Therefore, in case the petitioner is to be transferred, it shall be ascertained from the petitioner as to whether he has any option for any convenient place of posting and thereafter only the order shall be passed. With the above observations, writ petition stands disposed of, so also the pending application (s), if any.
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