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Judgment
8 paragraphs · 210 wordsSanjay Karol, J.—Petitioner has prayed for the following reliefs:
1) This Hon''ble Court may kindly be pleased to issue a Writ of Certiorari quashing transfer order dated 8.6.2011 (Annexure P-1) and subsequent relieving order dated 9.6.2011 appended with the Petition as Annexure P-2.
2 That this Hon''ble Court may kindly be pleased to issue a Writ of Mandamus directing Respondents No. 1 to 3 to allow the Petitioner to continue to perform his duties as Naib Tehsildar, Sugam Centre, D.C. Shimla.
Vide order dated 8.6.2011 (Annexure P-1), Petitioner was transferred from Sugam Centre, D.C. office, Shimla to Sub Tehsil Ram Shehar, Distt. Solan. He undisputedly stands relieved vide order dated 9.6.2011 (Annexure P-2).
We have heard learned Counsel for the parties and also perused the record.
Petitioner submits that he be permitted to make a representation to the Respondents, clearly bringing out the inconveniences and hardships suffered by him as a result of the impugned order of transfer. Liberty granted.
Any such representation made by the Petitioner shall be considered and dealt with in accordance with law by Respondent No. 2, within a period of three weeks from the date of receipt thereof.
The writ petition is disposed of, so also pending application(s), if any.