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Judgment
5 paragraphs · 140 wordsTarlok Singh Chauhan, J
Having perused the record, we are not inclined to interfere with the order of transfer as the petitioner himself is the beneficiary of the D.O. notes, not one or two but as many as four times.
However, we feel that the respondents are required to consider the case of the petitioner sympathetically given the facts that his wife has recently been operated for tumour in the breast and is still undergoing radiotherapy and otherwise he is also due to retire on 30.04.2023.
In the given facts and circumstances, we dispose of this petition by directing the respondents to consider the case of the petitioner sympathetically and, if possible, retain him at Shimla, where he is working presently.
The petition stands disposed of in the aforesaid terms, so also pending applications, if any.