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Judgment
2 paragraphs · 111 wordsKurian Joseph, C.J.—The petitioner is aggrieved since Annexure P-1, order of transfer has not been implemented so far. It is seen that the said order was passed on 31st May, 2010. It is submitted that the petitioner has completed around eight years at Chamba. There is no reply as yet. There will be a direction to the third respondent to relieve the petitioner in terms of the transfer order within a period of three weeks from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner.
The writ petition is disposed of, so also the pending applications, if any.