(1.) Heard.
(2.) Rule. Rule made returnable forthwith.
(3.) The petitioner has invoked writ jurisdiction of this Court under Articles 226 and 227 of the Constitution of India by challenging the order dated 23.02.2021 passed by the respondent no. 1 confirming the order dated 11.01.2021 passed by the respondent no. 2 externing the petitioner from District Gondia for a period of six months.