AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 194 wordsGoutam Bhaduri, J
Heard.
The present petition is on the ground that respondent No.3 has been transferred from Balco Forest Range, Korba Division to Manendragarh Forest
Range wherein the petitioner is holding the charge in the office of Forest Range Officer.
It is contended that with the transfer of respondent No.3 by the impugned order, the position of the petitioner would be disturbed and petitioner since
is holding the post it is not clear as to what would be his present place of posting. It is further contended that the petitioner has made a representation
to the respondent No.2 vide Annexure P-3 and the same may be directed to be decided.
Considering the grievance of the petitioner, the respondent No.3 though have been transferred to the place of the petitioner, wherein the petitioner is
holding the charge of the office, the respondent No.2 is directed to decide the pending representation of the petitioner so as to make the position of the
petitioner clear, within a period of 45 days from the date of receipt of copy of this order.
With the aforesaid observation, the writ petition stands disposed of.