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Judgment
Jyotsna Rewal Dua, J
The petitioner is serving as Senior Assistant in Electrical Division, Himachal Pradesh State Electricity Board Ltd., Gagret, District Una. Vide order dated 22.06.2021, he has been transferred and posted in Electrical Division Himachal Pradesh State Electricity Board Ltd., Nalagarh. This transfer has been assailed in the instant petition by the petitioner.
Learned counsel for the petitioner submitted that the petitioner is due for superannuation on 31.12.2021. He further submitted that the petitioner is suffering from “seizure disorder” and is taking treatment at Zonal Hospital Una. Therefore, he may be permitted to continue at the present place of posting till his superannuation.
The factual position about the petitioner’s impending superannuation within five months has not been disputed by learned counsel for the respondents.
Considering the petitioner’s impending retirement on 31.12.2021, we quash and set aside the impugned transfer order dated 22.06.2021. The petitioner is permitted to continue at the present place of posting till his superannuation. Consequently, the petition is disposed of. Pending miscellaneous applications shall also stand disposed of.