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Judgment
By way of the present writ petition, the petitioner is questioning the order of posting dated 06.07.2026 (Annexure P-1), whereby he has been posted from P.H. No. 49, Goda, to P.H. No. 39, Gwalindeeh, Tehsil Sarangarh, District Sarangarh-Bilaigarh.
Learned counsel appearing for the petitioner questioning the impugned order dated 06.07.2026 on the ground that the petitioner's mother, aged about 64 years, is suffering from various health issues. In view of the aforesaid circumstances, learned counsel prays that the present writ petition may be disposed of with liberty to the petitioner to approach the Collector for redressal of his grievance.
Learned counsel appearing for the State submits that he has no objection to the prayer made on behalf of the petitioner.
I have heard learned counsel for the parties and perused the pleadings and documents available on record.
In view of the submissions made on behalf of the parties, the present writ petition is disposed of with liberty to the petitioner to approach the Collector by filing a representation. In the event such a representation is filed, the Collector shall consider the grievance of the petitioner and pass an appropriate order in accordance with law.
Accordingly, the writ petition stands disposed of.