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Judgment
6 paragraphs · 243 wordsP. Sam Koshy, J
The present writ petition has been filed challenging the impugned order Annexure (P-1) & Annexure (P-2) whereby the representation of the petitioner against the transfer order dated 05.03.2019 has been rejected and the petitioner vide order dated 29.06.2019 has been relieved to the transferred place.
The petitioner on an earlier occasion had filed the writ petition which was disposed off with a direction to decide his representation and till the representation is decided the petitioner has been granted interim protection. After disposal of the writ petition, the representation of the petitioner now stands duly scrutinized and the same has been decided and same has been rejected. Subsequently, the petitioner has been ordered to be relieved to the transferred place vide order dated 29.06.2019.
On a query being put to counsel for the petitioner, he fairly concedes that the distance between the two place of posting is less than 20 Kms.
Given the aforesaid fact that distance between the two place of posting is just about 20 Km.,this Court is of the opinion that it is not a fit case where the order of transfer/posting needs to be scrutinized by this Court invoking the power of judicial review under Article 226 of Constitution of India. The writ petition thus fails and is accordingly rejected.
Rejection of the writ petition would not preclude the petitioner from approaching the authorities for suitable change of place of posting.