Rajesh Singh Chauhan, J. - (1.) This Court has passed order dated 14.2.2020 as under : "Heard Shri Dharmendra Singh, learned counsel for petitioners and learned State Counsel appearing on behalf of opposite parties who is granted two days' time to seek instructions as to whether any reliving has been effected with regard to petitioners in pursuance to transfer order dated 12th July 2019 in view of submission of learned counsel for petitioners that reliving cannot be effected after more than six months of passing of transfer order. List this case on 18th February 2020 as a fresh case." In compliance of the aforesaid order the instruction letter dated 14.2.2020 has been proposed by Sri Ran Vijay Singh, the same are taken on record.
(2.) As per aforesaid instructions all the petitioners had been transferred under Aspirational District Scheme and due to exigency of the work they could not be relieved immediately after the transfer order being passed. However, the direction for relieving has been issued and the same shall be effected promptly.
(3.) The submission of learned counsel for the petitioner is that had the petitioners been relieved immediately after the transfer order dated 12.7.2019 they would have managed at the transferred place for settling their family but they are being relieved in the mid-session, therefore, they are facing some hardship. However, the learned counsel for the petitioner has submitted that all the petitioners are ready to submit their respective joining at the transferred place after the present transfer session is over, therefore, learned counsel for the petitioner has submitted that liberty may be given to the petitioners to approach the competent authority for redressal of their grievance.;