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Judgment
Ahanthem Bimol Singh, J
Heard Mr. Anjan Prasad Sahu, learned counsel appearing for the petitioner.
Issue notice, returnable within four weeks.
Mr. H. Samarjit, learned Government Advocate entered appearance and accepts notice on behalf of the respondents No. 1 & 2, hence, no formal notice is called for in respect of the said respondents.
Petitioner is to take steps for service of notice upon the respondent No. 3 by speed post within ten days.
The case of the petitioner is that the petitioner had been subjected to frequent transfer in complete violation of transfer policy issued by the Department of Personnel & Administrative Reforms (Personnel Division), Government of Manipur in its notification dated 12.05.2022. Accordingly, the learned counsel made a prayer for staying the operation of the impugned transfer order dated 26.12.2022.
Let this case be listed again on 31.01.2023 for consideration of the prayer for passing interim order. In the meantime, it is hereby directed that the operation of the impugned transfer order dated 26.12.2022 shall not be given effect to till the next date.