High CourtsSingle Bench

Anil Kumar Maini vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · Decided on 2 September 2019 · Citation: (2019) 09 CHH CK 0012

HON’BLE JUDGES
P. Sam Koshy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 6703 Of 2019
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Judgment

8 paragraphs · 142 words

P. Sam Koshy, J

1.

Challenge in the present Writ Petition is to the order of transfer dated 22.08.2019 whereby the petitioner has been transferred from District Hospital

Bilaspur to Community Health Centre, Kota.

2.

The contention of the petitioner is that, the petitioner has got only five months left for retirement as he is retiring in February, 2020.

3.

Given the aforesaid facts, let the petitioner make a detailed representation in this regard to the respondents within a period of 10 day from today,

and the respondents, in turn, shall consider and decide the same at the earliest preferably within a further period of 45 days. Till the representation of

the petitioner is decided, the effect and operation of the impugned order dated 22.08.2019 so far as petitioner is concerned, shall remain stayed.

4.

The writ petition accordingly stands disposed of.