AI Structured Summary
Not yet generated for this judgment
Judgment
Tarlok Singh Chauhan, J
Normally this Court would not be inclined to even issue notice in the matter of transfer, where a person has completed his normal tenure of service.
However, taking into consideration the fact that wife of the petitioner is suffering from slip-disk coupled with the fact that son of the petitioner is studying in 10+2 and daughter is studying in matriculation. We direct the respondents to consider it as a representation and decide the same within a period of two weeks from today.
Till such time the decision is taken in the present petition by the respondents/State, the impugned transfer order qua the petitioner as effected vide office order dated 03.07.2020 (Annexure P-1) is ordered to be stayed.
The parties are left to bear their own costs. Pending application(s), if any, shall also stand disposed of.
For compliance to come up on 25th August, 2020.