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Judgment
7 paragraphs · 144 wordsJustice Kurian Joseph, C.J.—The writ petitions are filed with the following prayers:- CWP No. 1164 of 2012
i) That the writ of mandamus may kindly be issued directing the respondents to relieve the petitioner from Reckongpeo, Distt. Kinnaur to Pathankot, Distt. Kangra, H.P.
CWP No. 1166 of 2012
i) That the writ of mandamus may kindly be issued directing the respondents to relieve the petitioner from Reckongpeo, Distt. Kinnaur to Una, Distt. Una, H.P.
There will be a direction to respondent No. 2/competent authority to relieve the petitioners as per the transfer order, in case they are still alive, within a period of three weeks from the date of production of a copy of this judgment by the petitioner concerned.
With the aforesaid observations, the writ petition stand disposed of, so also the pending application (s), if any.
Authenticated copy to the petitioner.