RAMCHANDRA BHAKAR Vs. HOME DEPARTMENT

JUDGEMENT

(1.) Learned counsel for the petitioner has raised following contentions:

(2.) There is nothing on record to address on aforesaid proposition. Besides, the impugned transfer orders are not informed with reasons. Hence, learned prays that this Court may consider the same that fraud being played by the competent authorities on their power of transfer with ulterior motive to achieve collateral purpose against the petitioner.

(3.) Learned counsel for the respondent No.3 submits that this writ petition as a matter of fact is rendered infructuous as the impugned transfer order has been executed by the respondent No.3 since he has joined as SDOP at Jobat, District Alilrajpur. However, learned counsel for the petitioner denies the same and submits that there is no counter-reply on behalf of the respondent No.3 on record.