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Judgment
Tarlok Singh Chauhan, J
Aggrieved by the order of transfer, the petitioner has filed the instant petition for grant of the following substantive reliefs:-
“i) Issue a writ of certiorari to quash Annexure P- 1, i.e. impugned transfer order dated 07-11- 2020.
ii) Issue a writ of mandamus directing the Respondent authorities not to implement Annexure P-1 i.e. impugned transfer order dated 07-11-2020.
iii) Issue a writ of mandamus directing the respondent authorities to allow the petitioner to be continued at GSSS Rajot (Kangra) in the interest of
justice.â€
It is not in dispute that the incumbent who was ordered to be transferred in place of the petitioner has since retired on 31.07.2021. It is also not in
dispute that the petitioner, who was under transfer from GSSS, Rajot, Kangra to GSSS, Badiali, Kangra, is still continuing at Rajot, Kangra. Once the
incumbent has since retired, therefore, in view of this development, the petitioner cannot be ordered to be transferred to GSSS, Badiali, Kangra.
Therefore, in the given facts and circumstances of the case, we deem it proper to dispose of the instant petition by directing the respondents to
permit the petitioner to continue working as Lecturer (SN) (History) at GSSS, Rajot, Kangra, till the time he does not complete his normal tenure of
service. Parties are left to bear their own costs. Pending application, if any, also stands disposed of.