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Judgment
7 paragraphs · 215 wordsSharad Kumar Gupta, J
Heard.
This petition has been filed by the petitioner for issuance of direction to respondent-transferring authority to relieve him on the grievance that though the transfer order has been issued by the State Government on 27/03/2018, till date, he has not been relieved.
The petitioner is working as M.P.W. (Male) posted at Sub-health Center Khajurpadar, Block Mainpur, District - Gariyaband.
The issue regarding implementation of transfer order has been considered by this Court in the matter of Ms. Manisha Agrawal Vs. State of Chhattisgarh and Others , 2015(4) C.G.L.J.182, wherein relying upon several judgments of the Supreme Court, it has been held by this Court that once the employee has been transferred, it is required to be executed, unless it is modified, varied or cancelled by the State Government itself.
The matter in issue is squarely covered by the aforesaid order and also by the recent order passed by this Court on 21.06.2018 in Writ Petition (S) No. 4085/2018.
Therefore, in these circumstances, this petition is disposed off with the direction that the petitioner shall be relieved forthwith by the controlling authority in compliance of order dated 27/03/2018 passed by the State Government, unless the State has modified, varied or cancelled the impugned transfer order.