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Judgment
Rajendra Menon, Judge
Petitioner is working as L.D.C. He is a physically disabled person and disable Certificate Annexure P/2 shows that his left leg has been amputated and he is more than 80% disabled. Grievance of the petitioner is that ignoring all these factors petitioner is being transferred from the office of Animal Husbandry, District Shahdol to Government Poultry Form, Shahdol. It is a case of the petitioner that in Government Poultry Form petitioner is being shown to be transferred on his own request whereas, he has not made any request and the work to be performed in Government Poultry Form is such which would not be possible for the petitioner due to his physical disablement. Accordingly, on the aforesaid grounds, challenge is made to the order of transfer.
Having heard learned counsel for the parties it is thought appropriate to direct the competent authority to consider the representation of the petitioner, take note of the physical disability of the petitioner, nature of work to be performed in Government Poultry Form and the contention of the petitioner that he has not made any request for transfer and thereafter decide his representation by a speaking order within a period of four weeks from the date of receipt of certified copy of this order. Till then, petitioner be not relieved and permitted to work in the office where he is working for the present.
With the aforesaid, this petition stands disposed of. c.c. as per rules.