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Judgment
Sandeep Sharma, J
(Through Video Conferencing)
By way of instant petition, petitioner has prayed for following main reliefs:
(I) That a writ in the nature of mandamus may very kindly be issued thereby directing the respondents to implement transfer order dated 2.6.2021
(Annexure P-2) by relieving the petitioner from the office of Principal Magistrate, Juvenile Justice Board, Kinnaur to the office of Child Development
Project Officer, Sundernagar, District Mandi, Himachal Pradesh.
(II) That the respondent No.4 may be directed to relieve the petitioner from his duties, without insisting for any substitute, forthwith, in compliance to
order dated 2.6.2021 (Annexure P-2).
Learned counsel for the petitioner, on instructions, states that his client would be content and satisfied in case respondents are directed to implement
the transfer order dated 2.6.2021(Annexure P-2) in a time bound manner. Learned Additional Advocate General is not averse to the aforesaid
innocuous prayer made on behalf of the petitioner.
Consequently, in view of above, present writ petition is disposed of with a direction to respondents/ competent authority to implement the transfer
order dated 2.6.2021 (Annexure P-2), within a period of two weeks from today. All pending applications also stand disposed of.
Copy dasti.