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Judgment
2 paragraphs · 106 wordsKurian Joseph, C.J.—The Petitioner has challenged Annexure P-2, order of transfer. It is seen from the records that the Petitioner is in a pitiable state of health suffering from cancer. The Petitioner may make an appropriate representation before the 1st Respondent, in which case the matter will be duly considered by the 1st Respondent and appropriate action will be taken in accordance with law and justice within another two weeks. In case no substitute is posted in place of the Petitioner, he shall be permitted to continue till such time.
With these observations, the writ petition is disposed of, so also pending application(s), if any.