AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 103 wordsKurian Joseph, C.J.—The Petitioner is aggrieved since he is not relieved despite an order of transfer dated 31.5.2010. So long as the order is enforce, there is no justification in not relieving the Petitioner. There will be a direction to the second Respondent to relieve the Petitioner within a period of three weeks from the date of production of copy of this judgment along with copy of the writ petition by the Petitioner before the second Respondent. The second Respondent shall also ensure that the substitute joins duty.
The writ petition is disposed of, so also the pending application (s), if any.