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Judgment
4 paragraphs · 207 wordsJustice Kurian Joseph, C.J.—Petitioner approached this Court with certain grievances regarding his transfer order, dated 29.9.2011. One of the main grounds taken is that he is due to retire on 29.2.2012. The third respondent, who is present before us, submits that he has been transferred only on account of his severe health problems. There may not be any quarrel with the said issue. However, it is pointed out that the third respondent is presently on leave and wants to be on leave for some more time on account of his health problems.
Therefore, this writ petition is disposed of as follows. The writ petitioner will continue at the present station till his retirement on 29.2.2012. The third respondent may assume charge on 1st March, 2012. The third respondent shall be permitted to be on leave of the kind due, including medical leave, till such time. It is brought to the notice of this Court that the third respondent has already been relieved from Lahaul and Spiti. For the purpose of pay and other allowances, it shall be drawn against the said post since the third respondent is otherwise on permissive leave.
The pending application(s), if any, also stands disposed of.
Authenticated copy to the parties.