AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 177 wordsKurian Joseph, C.J.—The Writ Petition is filed with the following prayers:
i) That the impugned order dated 28.5.20 10 (Annexure P-3) may kindly be quashed and set-aside.
ii) That the respondents may kindly be directed to allow the petitioner to be continue at the present place of posting till the completion of his normal tenure or he may be adjusted near by the station.
In the nature of the order we propose to pass in this case, we do not propose to deal with the merits of the case, since the facts are stated in detail in Annexure P-4 (representation). There will be direction to the second respondent to look into Annexure P-4 (representation) and take appropriate action thereon within a period of two weeks from today. The petitioner will also produce a copy of this judgment along with copy of the writ petition before the second respondent. The petitioner may not be compelled to join the transferred station till such time.
The writ petition is disposed of, so also the pending applications, if any.