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Judgment
Sanjay Karol, J.—The petitioner has prayed for, inter alia, the following reliefs:
That in view of the facts and circumstances mentioned hereinabove, the impugned relieving order Annexure A-1 dated 20.6.2008 may kindly be quashed and set aside and the applicant may kindly be allowed to continue at the present place of posting i.e. GMS Bakarta u/c GSSS Rakoh.
Vide order dated 20.6.2008 petitioner was transferred from Govt. Sr. Secondary School, Rakhoh to Govt. Sr. Secondary School, Rissa. Operation of this order, qua the petitioner was stayed in the instant petition on 26.6.2008. Since then the petition has come up for hearing now. Today none has entered appearance on behalf of the petitioner. Perhaps he is not interested to pursue the matter.
Be that as it may be, since petitioner has already completed his normal tenure of posting at Govt. Sr. Secondary School, Rakhoh, no further orders are required to be passed in the present petition and the same is accordingly disposed of. Interim order is vacated.