@JUDGMENTTAG-ORDER
1. The Petitioner-Appellant is a State doctor. He filed a writ petition resisting his transfer. This is CWJC No. 7481 of 2002. The learned judge by his order dated 24 July 2002 declined to interfere.
2. The Petitioner-Appellant acknowledges that the order of transfer is a general transfer order issued on 29 June 2002 (Annexure-2). The order of transfer which has been indicated to the Petitioner-Appellant is neither mala fide nor spiteful. The fact that the Petitioner-Appellant may not have received his salary as of date, it is more than 10 months since the order of transfer was passed, is a situation of his own making. Learned judge has committed no error in not granting any reliefs to the Petitioner-Appellant.
3. This Court has hesitation in recording that if the Petitioner-Appellant does not join his duties at the place where he is being transferred, this may be taken as a circumstance on record as subversive to discipline in service. Further a comment needs to be recorded that the Petitioner-Appellant deliberately filed this letters patent appeal belatedly as if to portray a circumstance that a matter may be subjudice on a belated appeal.
4. Dismissed.
