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Judgment
11 paragraphs · 160 wordsL. Narayana Swamy, CJ
Learned Counsel for the petitioner submits that the petitioner has been transferred contrary to the transfer policy of the State Government.
On the other hand, learned Additional Advocate General submits that the petitioner is at liberty to approach the respondents by making a
representation for the redressal of his grievances.
We have heard learned Counsel for the parties and perused the entire file carefully.
In view of the submissions of the learned Counsel for the parties, this writ petition is disposed of by permitting the petitioner to file a representation
by giving reasons and grounds for recalling the transfer order before the respondents-State/competent Authority within one week from today and the
respondents-State/competent Authority are directed to examine the same and pass appropriate orders within two weeks thereafter. In the meanwhile,
petitioner shall be at liberty to avail leave of the kind due.
Pending application(s), if any, stands disposed of.
Copy dasti.