P. Sam Koshy, J
1. Challenge in the present Writ Petition is to the order of transfer dated 09.08.2019 whereby the petitioner has been transferred from Sankara, Nagari
to Bijapur.
2. The contention of the petitioner is that, the petitioner has got only one year left for retirement as he is retiring in August, 2020. Pension papers under
Pension Rules also are supposed to be processed within two months.
3. Given the aforesaid facts, let the petitioner make a detailed representation in this regard to the respondents within a period of 10 day from today,
and the respondents, in turn, shall consider and decide the same at the earliest preferably within a further period of 45 days. Till the representation of
the petitioner is decided, the effect and operation of the impugned order dated 22.08.2019 so far as petitioner is concerned, shall remain stayed.
4. The writ petition accordingly stands disposed of.
