P. Sam Koshy, J
1. The challenge in the instant Writ Petition is to the order Annexure-P/1 dated 5-6/02/2019 whereby the petitioner working as ""Assistant Director
has been transferred from Zila Panchayat, Narayanpur to Bilaspur.
2. The challenge to the order is on the ground that, the petitioner has got only about 10 months of service left for his retirement. The second ground of
challenge is that, the same has been made at this juncture without there being any administrative exigency and it has also not issued after been routed
through the co-ordination committee as is required under the transfer policy of the State Government.
3. Given the facts and circumstances of the case, this Court is of the opinion that, considering the total service left for the petitioner to retire and the
fact that the order of transfer does not seem to have been passed after having routed through the co-ordination of the Chief Minister, let the petitioner
make a fresh representation to the respondent No.1 in this regard within a period of 10 days from today and on such representation being made, the
respondent No.1 shall decide the same within a further period of 60 days thereafter.
4. Meanwhile, the impugned order shall not be given effect to so far as the petitioner is concerned.
5. The Writ Petition accordingly stands disposed off.
