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Judgment
10 paragraphs · 348 wordsAlok Jain, J
The present petition has been filled under Articles 226/227 of the Constitution of India for the issuance of an apppropriate writ, order or direction especially in the nature of certiorari for quashing transfer order dated 08.04.2025 (Annexure P-7).
Learned counsel for the petitionner has submitted that the transfer order is coontrary to letter dated 06.03.20025 (Annexure P-6) issued by Additional Chief Secretary, which was also duly forwarded by Joint Registrar (Admn.), State Consumer Disputes Reddressal Commission, Haryana, Panchkula. He has raised other issues also.
Notice of motion.
Mr. Vikram Singh, AAG, Haryyana, accepts notice on behalf of the responddents 1 to 4 and Mr. Vijay Shharma, Joint Registrar (Admn.) SCDRC, Haaryana is present in person.
At this stage, learned counsel for State has pointed out that representatioon of the petitioner for withdrawwal of the transfer order has been filed on 08.04.2025, which is pending beforee the authorities and the said fact has been duuly verified by respondent No.5, who has fairly submitted that President of the State Commission is on leaave till 19.04.2025 and they will decide the present representation within 03 working days thereafter and shall also afford an opportunity of personal hearing to the petitioner before passing any order.
At this stage, learned counsel for petitioner reserving all his rights and avverments raised in the present pettition prays that the transfer order be kept in abeyance till the decision on the representation with respect to the petitioner.
In light of the above, without commenting on the merits of the case, the preesent petition is disposed of with a direction that the representation dated 09.044.2025 (Annexure P-10) be decided by respondent No.2 expeditiously within 10 days from today and till then the transfer order of the petitioner be kept in abeyance.
It is made clear that this order shall not be construed as any stay on the transsfer of other employees in the immpugned order dated 08.04.2025 (Annexure P-7) and pertains only to the present petitioner.
The present petition is disposed of in above terms.