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Judgment
7 paragraphs · 136 wordsDinesh Mehta, J
The petitioner submitted that the impugned transfer order poses disturbance to him, as new place of posting is about 550 kms away.
Considering that the petitioner is Vice Principal – a gazetted post, this Court was not inclined to interfere in the matter, as the posting of such officers can be given through out the length and breadth of the State.
At this juncture, the sought permission to withdraw the present petition, with liberty to ventilate his cause by way of filing a representation before the competent authority, as the place where the petitioner has been transferred is 550 kms away from his present place of posting.
Permission granted.
With the liberty as prayed, the present petition is dismissed as withdrawn.
Stay application also stands dismissed, accordingly.