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Judgment
4 paragraphs · 172 wordsMr. Justice Kurian Joseph, C.J.—The Writ Petition is filed mainly with the following prayer:
(a) That writ in the nature of mandamus may kindly be issued and the respondent no. 2 & 3 may be directed to relieve the petitioner as there is no condition of joining of the substitute in the transfer order Annexure P-1 dated 23.11.2011 passed by the Conservator of Forest (Chamba Forest Circle) w.r.t. the letter No. 437-23/85 (E-II) dated 12.05.2011 issued by the Pr. CCF (Respondent no. 1) (Competent Authority) and the petitioner may be ordered to be relieved from Pangi Forest Division (Distt. Chamba) to Churah Forest Division (Distt. Chamba) in compliance to transfer order (Annexure P-1).
In case the office order dated 23.11.2011, is still in force, the third respondent is directed to relieve the petitioner within a period of three weeks from the date of production of the copy of this judgment, by the petitioner before the third respondent.
The writ petition is disposed of, so also the pending application(s), if any.