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Judgment
7 paragraphs · 205 wordsTarlok Singh Chauhan, J
The petitioner has been transferred after a short duration and being aggrieved, has filed the instant petition for the following substantive relief:-
"(i) That the impugned transfer order dated 08.07.2020 may kindly be quashed and set aside and the petitioner may kindly be allowed to continue at the present place of posting in the interest of justice and fair play."
The petitioner is to retire shortly and as such, his transfer is protected under Clause 8.5 of the Transfer Policy. This is a matter, which is required to be considered by the respondents.
Accordingly, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner under Clause 8.5 of the Transfer Policy and take a decision within a period of four weeks from today. Pending application(s), if any, also stand disposed of.
In the meanwhile, in case the petitioner has not been relieved, he shall not be relieved and if relieved, no coercive action be taken to compel him to join at the transferred station.
For compliance, list on 07.08.2020. Authenticated copy of this judgment be supplied to the learned counsel for the parties by the Secretary/Private Secretary.