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Judgment
4 paragraphs · 145 wordsJustice Kurian Joseph, C.J.—The writ petition is filed with the following prayers: (a) to issue a writ of certiorari or direction in the nature thereof, quashing the impugned order dated 19.8.2009 being Annexure P-2 of the writ petition, as unconstitutional and illegal and contrary to the law;
(b) to issue a writ of mandamus, appropriate writ, order or direction in nature thereof, directing the respondent No. 2 to allow the petitioner to complete his tenure of 3 years at present place of posting.
It is clear from the prayers referred to above, that admittedly the petitioner has completed his normal tenure. Therefore, the writ petition is disposed of. It is made clear that now it will be open to the competent authority to pass appropriate order regarding transfer of the petitioner, in accordance with law.
Pending application(s), if any, shall also stand disposed of.