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Judgment
7 paragraphs · 163 wordsDinesh Mehta, J
By way of the present writ petition, the petitioner has challenged the transfer order dated 29.09.2019.
On 17.10.2019, this Court while issuing notices, had stayed the order impugned; pursuant to the interim order the petitioner has been allowed to continue at the place where petitioner was posted prior to passing of the order under challenge.
Even if there was any valid ground to transfer the petitioner in the interest of administration, due to change in circumstances and passage of sufficiently long time, the expediency must have withered away or ceased to exist by now.
Hence, the interim order is made absolute and it is hereby ordered that impugned transfer order will not be given effect to.
The respondent shall however be free to pass fresh order and transfer the petitioner, in accordance with law, obviously, if administrative exigency so warrants.
With these directions/observations, the writ petition as well as stay petition stand disposed of.