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Judgment
7 paragraphs · 159 wordsManoj Kumar Tiwari, J
Petitioner is a Junior Engineer. He was transferred from Roorkee to Kashipur. After being relieved from Roorkee, petitioner has joined at Kashipur.
In this writ petition, petitioner has challenged the transfer order as well as relieving order.
Since petitioner has already joined at Kashipur, thus, there is no scope for interference with the impugned transfer order.
Learned counsel for the petitioner submits that petitioner has been diagnosed with Cancer and, a few days ago, he also suffered a brain stroke.
If that is so, then petitioner shall be at liberty to approach the Competent Authority for his transfer at a convenient place where he can be treated. If he makes a representation to the Competent Authority for his transfer, then the same shall be decided within in three weeks from the date of receipt of representation, alongwith certified copy of this order.
The writ petition is, accordingly, disposed of.