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Judgment
Challenge in this Original Application is the transfer of the applicant from Trivandrum to Faridabad. According to the applicant, such a transfer was effected ignoring his choice stations, despite there are vacancies in Bangalore, Chennai and Hyderabad. He had also submitted representation citing personal reasons.
When taken up for admission on 11.06.2026, it was submitted that he has not yet been relieved. So the Tribunal directed not to relieve him. Learned Standing Counsel was also requested to ascertain whether he can be posted in any of the choice stations or in any place in North-East.
Today when taken up, the learned Standing Counsel has filed M.A No. 852/2026 along with copy of Office Order dated 31.08.2026 whereunder the transfer of the applicant stands modified to Chennai region. The learned Counsel for the applicant also produced copy of the order. In the circumstance, the O.A has become infructuous, it is submitted.
Recording the above submission, the O.A is closed. Interim order shall stand vacated. No costs.