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Judgment
10 paragraphs · 186 wordsP. Sam Koshy, J
Challenge in the present writ petition is to the order of transfer, dated 31.8.2018, Annexure P-1.
The petitioner in the capacity of Chief Executive Officer, Janpad Panchayat, Kansabel, District Jashpur has been ordered to be transferred to
Janpad Panchayat, Lakhanpur, District Surguja.
Counsel for the petitioner submits that the petitioner is more than 60 years of age and there is hardly less than 2 years time left in his retirement, in
addition, he is also a heart patient and the doctors have implanted a pacemaker to support his heart condition and therefore at this juncture it would not
be proper for transferring the petitioner to so far a distance.
Given the aforesaid facts and circumstances, let the petitioner make a detailed representation to respondent no.2 in respect of inconveniences and
difficulties which the petitioner has, supported with all relevant documents, within 10 days from today and the respondents shall decide the same within
a further period of 45 days. Meanwhile, the respondents shall not give effect to the order of transfer so far as the petitioner is concerned.