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Judgment
Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayer:
(i) That the petitioners in the facts and circumstances prays that the transfer order as per annexure P/2 is unjust, illegal, arbitrary and discriminatory and deserve to be struck down by this Hon�ble Court in the interest of justice of fair play and further direction may be issued to the respondent to give effect to the transfer order dated 26.2.2010 and 4.10.2011 as per annexure P1 by saddling a cost of Rs. 25,000.0 on the respondent No. 3 who is incompetent to transfer the petitioner.
It is seen that the petitioner has submitted Annexure P-6, representation and the same is pending before the second respondent. There will be a direction to the second respondent/competent authority to look into the representation and take appropriate action in accordance with law within a period of one month from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner before the second respondent/competent authority.
The writ petition is disposed of, so also the pending application(s), if any.