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Judgment
Hon’ble Shri B. Anand, Member (A)
Learned counsel for the respondents by referring to the order dated 30.04.2026 and also the compliance affidavit filed by the respondents submits that the interim relief granted by the Tribunal vide order dated 02.04.2026 has been complied with inasmuch as the respondents have maintained the status quo and have only moved the petitioner from inter-departmentally, that is, within the same department and in the same building. He submits that there was no transfer of the petitioner to any other department, state or distant place.
Learned counsel for the petitioner submits that the petitioner is working in the same department.
At this stage, learned counsel for the respondents submits that the C.P. may be closed with imposition of cost upon the petitioner.
In view of the above, the respondents are directed to continue the status quo of the petitioner till the main O.A. is adjudicated upon on its merits.
Accordingly, with the above direction, the C.P. is closed and the notices are discharged.
There shall be no order as to costs.