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Judgment
Tarlok Singh Chauhan, J
The instant petition has been filed for the grant of following substantive reliefs:-
(i). Issue a writ of certiorari to quash Annexure P-6 i.e. impugned order dated 21-08-2020
(ii) Issue a writ of mandamus directing the Respondent authorities not to implement Annexure P-6 i.e. impugned order dated 21-08-2020.
(iii) Issue a writ of mandamus directing the respondent authorities to implement the Annexure P-5 i.e. office order dated 19-08-2020 and further directing the respondents to transfer the petitioner to Ghumarwin against vacant post in the interest of justice and fair play."
Learned counsel for the respondents on instructions states that his client is ready to transfer the petitioner to a soft area. His statement is taken on record. Needful be done within a period of two weeks. The petition stands disposed of accordingly, so also the pending applications (s), if any.
For compliance, to come up on 01.10.2020.