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Judgment
The petitioner is seeking quashing of the order dated 18.12.2019 (Annexure P-1), whereby he has been transferred from Bhiwani to Rakhishahpur (Hisar).
Grievance of the petitioner is that he was posted in Bhiwani in the year 2015 and could not be transferred from that place before completing a tenure of five years.
Learned counsel for the petitioner, on instructions, informs that respondent No. 3-Somdutt, who has been transferred in place of petitioner, can be adjusted in District Bhiwani as three posts are available in ITIs Loharu, Dev Rana and Kalali Balali.
Learned State counsel, on instructions from Niranjan Saini, Superintendent, ITI, Loharu, informs that one post is lying vacant in Loharu. Respondent No. 3 can be adjusted in Loharu against this vacant post, as his transfer is made on his own request.
In view of the said fact, impugned order dated 18.12.2019 (Annexure P-1), qua the present petitioner, is set aside. Respondent No. 3-Somdutt shall be adjusted at Loharu, where a vacant post is lying vacant.
Allowed accordingly.