Kaushilya Chaturvedi vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

Present petition has been filed challenging the order of transfer dated 10/11/2017 whereby the name of the petitioner finds place at Sr.No.77

transferring the petitioner from Primary School, Gudi to Manikchouri.

The limited prayer which the counsel for the petitioner has made is that, the petitioner herein is pregnant and at this stage it would be most

inconvenient for the petitioner to act upon the order of transfer. It would also create great inconvenience to the entire family of the petitioner.

The State counsel however submits that, it is the respondent No.2 who has passed the impugned order and it is the respondent No.2 alone who has

to take steps in regard to redressal of the petitioner's grievance.

Given the aforesaid facts and submissions made by the counsel for the either side, this Court is of the opinion that ends of justice would meet if the

petitioner is directed to file a detailed representation to the respondent No.2 within a period of 10 days from today along with all the relevant

documents in respect of her claim and the respondent No.2 in turn shall pass an appropriate order preferably within a further period of 4 weeks' from

the date of receipt of the representation. It is ordered accordingly.

Meanwhile, there shall be a stay of effect and operation until the representation is finally decided.

With the aforesaid directions, the Writ Petition stands disposed off.