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Judgment
Goutam Bhaduri, J
The grievance of the petitioner is that the service of the petitioner has been transfered from Government Middle School, Amravatipur, Block
Wadrafnagar, District Balrampur to Government Middle School Chirmi, Block Khadgawan, District Koriya.
It is contended that the petitioner has already served for more than 5 years in one Scheduled District and as per the policy of the State the petitioner
cannot be placed again to a Scheduled District. It is further contended that in place of transfer there is no vacant sanction post of head master exists
and the petitioner is head master. Therefore, the transfer to Koriya itself is against the administrative sanction post of the of the State.
Perused the documents, there is no dispute as to the fact that the petitioner has been transferred to one Scheduled District to other Scheduled
District which would be evident from the list of Scheduled district filled along with the petition.
Considering the fact, it is stated that the petitioner has served for more than 5 years in one Scheduled District. Consequently taking into the policy of
the State as per the circular (Annexure P-2) dated 03.06.2015, the petitioner is given a liberty to make a representation to Respondent No.2, within
two weeks from the date of receipt of copy of this order. If such representation is filed the same may be decided within a further period of 45 days, till
then the transfer order of the petitioner shall not be given effect to.
Accordingly, the petition stands disposed of.