RANJIT SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 30.9.2009 (Annexure P-2) whereby the petitioner has been transferred.

(2.) In order dated 12.10.2009, the following has been noticed:

(3.) Learned Counsel for the respondent-State, on instructions from Deputy Commissioner, Amritsar, states that the petitioner can continue to serve as Patwari at Heir, Tehsil and District Amritsar.