P. Sam Koshy, J
1. Challenge in the present Writ Petition is to the order of transfer dated 16.09.2019.
2. Without entering into the merits of the case, the counsel for the petitioner submits that the petitioner may be permitted to make a detailed
representation to the respondents raising all the grievances which has been raised in this petition, and the respondents, in turn, may decide the same as
expeditiously as possible.
3. The said prayer is not opposed.
4. Accordingly, the instant Writ Petition stands disposed of with liberty to the petitioner, if so chooses, to prefer a detailed representation to the
respondents which considering the fact that it is a case of transfer, the respondents may decide the same as expeditiously as possible preferably within
a period of 30 days from the date of receipt of representation.
