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Judgment
Kurian Joseph, C.J.—The writ petition has been filed with the following prayer:
That the action of Respondent No. 3 by not relieving the Petitioner from his present place of posting despite the transfer order is only just to harass the Petitioner. The Petitioner was transferred two times from the present place of posting and was not relieved by the Respondents,which is against the principle of justice,it seems that action of the Respondent No. 3 is illegal, unjust and against the principle of natural justice.
There is no reply. There will be a direction to the Respondent No. 3 to relieve the Petitioner as per the transfer order, with in a period of three weeks from the date of production of a copy of this judgment by the Petitioner.
The pending application (s), if any, also stands disposed of.