DR. GULZAR MATANIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari by quashing the order dtd. 23/12/2025 (Annexure P-7) qua petitioner being against the provisions contained in transfer policy dated 23.044.2018 (Annexure P-8). Furtheer a writ of mandamus has been soughht for directing the respondents to allow the petitioner to complete his tenure at present place of posting at Fatehgarh Sahib in view of traansfer policy dtd. 23/4/2018 (Annexure P-8). Further prayer has been made for staying the order dtd. 23/12/2025 (Annexure P-7).

(2.) Learned counsel for the petitioner submits that in pursuance to the impugned order dtd. 23/12/2025 (Annexure P-7), petitioner has already joined at the transferred place and he may be permitted to submit a detailed represeentation to the Secretary Departmentt of Animal Husbandry, Fisheriies and Dairy Development, Governmennt of Punjab, Chandigarh, raisinng his grievance against his transfer, which is against the transfer policy dtd. 23/4/2018 (Annexure P-8).

(3.) Notice of motion.