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Judgment
Tarlok Singh Chauhan, J
Reply on behalf of respondents No. 1 to 4 discloses no reason as to why the transfer of the petitioner, that had been effected vide order dated
18.6.2021 (Annexure PÂ2) has abruptly been withdrawn.
2 It was for this precise reason, when the case came up for consideration before this Court, we have sought reply/instructions from the respondentsÂ‐
State so that the petitioner could be apprised of the fact what led to the cancellation of the transfer order.
3 Since the respondentsÂState have miserably failed to offer any explanation whatsoever, therefore, we have no other option but to quash the order
dated 22.6.2021, whereby earlier order of transfer dated 18.6.2021 has been ordered to be cancelled. Ordered accordingly.
4 The instant petition is allowed, in the aforesaid terms, so also the pending application(s), if any, leaving the parties to bear their own costs.