P. Sam Koshy, J
1. The challenge in the present writ petition is to the impugned order (Annexure P/1) dated 31.01.2019, whereby the services of the petitioner has
been ordered to be transferred from Chirmiri to Jashpur.
2. The counsel for the petitioner submits that the petitioner is to retire in May, 2020 i.e. barely about 15 months time is left and by implementation of
the impugned order the petitioner and his family would be put to great inconvenience. He further submits that pension papers of the petitioner have
also been processed from the present place of posting and if the impugned order is given effect to, then the pension papers would not be promptly
processed and he may not receive retiral dues timely.
3. Considering the age of the petitioner and also taking note of the fact that there is only about 15 months time left for superannuation of the petitioner,
this Court is of the opinion that ends of justice would meet if petitioner is directed to make a representation to the respondent No.1 within a period of
15 days from today, and if the petitioner makes a representation within 15 days, the respondents shall thereafter consider and decide the
representation objectively taking note of the age of the petitioner within a further period of 8 weeks from the date of receipt of representation.
4. Meanwhile, the respondents shall not give effect to the impugned order, so far as the petitioner is concerned.
5. The writ petition thus stands allowed and disposed off.
