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Judgment
7 paragraphs · 222 wordsL. Narayana Swamy, CJ
By way of this writ petition, the petitioner, who is working as PTA teacher (on contract basis), has challenged the transfer order dated 23.08.2019, (Annexure P-4), hereinafter referred to as 'the impugned order', whereby she has been transferred from Government Senior Secondary School, Garnota to Government Senior Secondary School, Mail.
Learned Counsel for the petitioner submits that pursuant to the impugned transfer order, the petitioner has been relieved and she has joined at the transferred station.
On the other hand, learned Additional Advocate General submits that since the petitioner has been relieved and she has joined at the transferred station, the impugned transfer order becomes infructuous.
We have heard learned Counsel for the parties and perused the entire record carefully.
Since the petitioner has joined at the transferred station, the question of quashing the impugned transfer order does not arise. Therefore, at this juncture, we do not find it appropriate to interfere in this matter. However, we deem it appropriate to dispose of this writ petition reserving liberty to the petitioner to file a representation alongwith supporting documents before the respondents-State/competent Authority within one week from today and the respondents-State/competent Authority are directed to examine the same and pass appropriate orders within three weeks thereafter.
Pending application(s), if any, stands disposed of.