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Judgment
Tarlok Singh Chauhan, J
Aggrieved by the order of transfer, the petitioner has filed the instant petition for the grant of following substantive reliefs:-
(i) That transfer order dated 13.07.2020 (Annexure P-1) may kindly be quashed and set aside and consequent order Annexure P-2 may also be
quashed and set aside.
(ii) The petitioner may be allowed continue at the present place of posting in the interest of justice and fair play.
(iii) The petitioner may kindly be transferred to station of choice mentioned in para 8 of the petition.
Learned counsel for respondents No.1 to 3 states that the Corporation is ready and willing to consider the case of the petitioner for transferring him
to anyone of the three stations of his choice as given in para-8 of the petition.
Accordingly, the instant petition is disposed of with a direction to the respondents to consider the case of the petitioner and pass necessary orders of
posting within a period of two weeks from today. Till then, the impugned order of transfer qua the petitioner is ordered to be stayed. All pending
applications shall also stand disposed of.
Authenticated copy be supplied to the parties by the Court Master.