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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayer:- i) That the writ of mandamus may kindly be issued to the respondent Corporation with the directions to relieve the petitioner from Rampur to Chamba as per office order dated 16.05.2011, Annexure P-1.
ii) That the respondent Corporation may further be directed to remain the post of petitioner as vacant at Chamba till non relieving of the petitioner from Rampur.
There will be a direction to respondent No. 2/competent authority to relieve the petitioners as per the transfer order, within a period of three weeks from the date of production of a copy of this judgment by the petitioner concerned.
With the aforesaid observations, the writ petition stands disposed of, so also the pending application (s), if any.