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Judgment
Sureshwar Thakur, J
The impugned transfer order borne in Annexure P- 2, stands challenged, in the instant petition. The reason for casting a challenge thereon is
grooved in the factum, of, its becoming rendered in a post-haste manner, and, without application of mind. However, a perusal, of, the reply furnished
to the writ petition, by the contesting respondent(s) makes clear communications, vis-a-vis, the petitioner indulging in indiscipline, and, his also
unlawfully absenting from duties, in, consequence whereof, show notice appended as Annexure R-2, stood issued against him.
Be that as it may, the effect of the afore indiscipline and unlawfully abstention(s) from duties hence by the petitioner, does fully, render the instant
petition to be ridden with malafides. Moreover, the afore dereliction(s) of the writ petitioner, do not coax, this Court to show any indulgence to him,
qua, any interference being made with the impugned transfer order. Since the official transferred at Sandhol, has joined his duties at the afore station,
and, though this Court while making an order, on 26.5.2020, has made a direction, upon, the respondents to adjust the petitioner, at Sandhol, only upon,
a, vacancy existing thereat, yet, it appears that the writ petitioner, is, capitalizing, upon, the afore order, and, also his indulging in absenting from duties.
Further more, since in the reply furnished to the writ petition, by the respondents, reveals that no vacancy is available at Sandhol, whereat, the
petitioner can be adjusted, and, when the official concerned has joined the latter station, thereupon the instant writ petition is rendered infructuous, and,
obviously warrants its dismissal. Accordingly, the present petition is dismissed along with all pending applications.