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Judgment
L. Narasimha Reddy, J
The applicant is working as Executive Engineer in the Military Engineering Service (MES). Through an order dated 10.09.2020, he was transferred from a station at Nagpur to the one at Udhampur. He was also relieved on 11.09.2020 from Nagpur station. This OA is filed challenging the transfer order dated 10.09.2020 and relieving order dated 11.09.2020.
The applicant contends that he has an aged father, who needs care and it would be difficult for him to move to Udhampur, at this stage. It is also stated that his daughter is studying 12th class and the examinations are almost in the half wing. Another grievance of the applicant is that though he has time till 07.10.2020 to join, he was relieved on 11.09.2020.
We heard Mr. M K Bhardwaj, learned counsel for applicant and Mr. Sanjeeev Yadav, learned counsel for respondents, at the stage of admission, through video conferencing.
Though several grounds are urged by the applicant in his challenge to the transfer order, we find them to be the usual ones, which, a transferred employee presses into service.
We do not find any extraordinary circumstances to interfere with the order of transfer. However, in view of the fact that the education system itself is facing severe challenges, we permit the applicant to report to duty at Udhampur by 01.11.2020, so that certain arrangements, as regards his daughter's education, can be made.
The OA is accordingly disposed of. No order as to costs.