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Judgment
1 paragraphs · 95 wordsKurian Joseph, C.J.—The petitioner is aggrieved by the order of transfer Annexure P2. Apparently, she has completed her normal tenure. Therefore, the writ petition is disposed of with a direction to the competent authority to pass appropriate orders with regard to the transfer of the petitioner. It will be open for the petitioner to point out vacant places before the third respondent. In any case, it is made clear that the petitioner shall not be disturbed before 31st March, 2012. The writ petition stands disposed of. Pending application(s), if any, shall also stand disposed of.