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Judgment
Tarlok Singh Chauhan, J
The petitioner has completed his normal tenure of service being posted at Nalagarh since the year 2016 (21.11.2016).
Having completed his normal tenure of service, we take no exception to the transfer order even if the same is passed on a D.O. Note. Though, we
may clarify that in this case there is nothing on record to suggest that the transfer of the petitioner, in fact, was effected on the basis of any such D.O.
Note. It is revealed that initially there was some proposal whereby the petitioner and one Parvinder Singh, were seeking transfers on mutual basis.
However, that proposal was not given effect, thereby leading to the transfer of the petitioner.
In such circumstances, no case for interference is made out. Accordingly, there is no merit in this petition and the same is dismissed, so also the
pending application(s), if any.