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Judgment
9 paragraphs · 143 wordsTarlok Singh Chauhan, J
Record produced by the respondents reveals that the transfer of the petitioner has been ordered solely on account of administrative exigency and in
public interest.
Therefore, we find no reason to interfere with the impugned order of transfer.
At this stage, learned counsel for the petitioner states that due to extreme and compelling circumstances, the respondents may consider his case for
transfer to Tahliwal, District Una. The petitioner is always at liberty to approach the respondents for redressal of his grievance(s). Needless to say
that if such grievance is brought to the notice of the respondents within a period of one week from today, the same be considered positively by the
respondents within a period of two weeks thereafter.
The writ petition stands disposed of in the above terms, so also the pending application(s), if any.