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Judgment
M.S. Raman, J
This matter is taken up through virtual/physical mode.
The Original Application No.2236 of 2018 was filed before the Orissa Administrative Tribunal, Bhubaneswar Bench, Bhubaneswar. After its abolition, the same has been transferred to this Court which is renumbered as WPC (OA) No.2236 of 2018.
The petitioner has challenged the order of transfer dated 14.08.2018 issued by the Opposite Party No.2- Principal Secretary to Government, Panchayatiraj & Drinking Water Department, wherein the petitioner was transferred from Baranga, Tahasil in the district of Cuttack to Banapur Block in the district of Khurdha.
Vide order dated 03.09.2018, learned Odisha Administrative Tribunal considering the stand of both the sides observed that there was no administrative exigencies in transferring the petitioner and as an interim measure, directed to stay of operation of transfer order dated 14.08.2018 vide Annexure-5.
At the time of hearing today, Mr. Sanjay Kumar Das, learned counsel for the petitioner submitted that by efflux of time the matter has been rendered infructuous.
In view of the above, the writ petition is disposed of as infructuous.
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