Premsingh Kumeti vs State Of Chhattisgarh

Heard.

Challenge in this writ petition is to the impugned order of transfer dated 10.9.2022 (Annexure P­2), whereby the petitioner who is posted as Headmaster at Primary School School, Sode Block Antagarh is transferred to Primary School Bhanvaphuluchar, Block Durgukondal on administrative ground.

Mr.Parag Kotecha, learned counsel for the petitioner, submits that the State Government has already constituted a Committee to consider the grievance of the employees against their transfer. At this stage, he submits that petitioner may be permitted to submit a representation before the Committee constituted under the Transfer Policy and the Committee be directed to consider and decide the same at the earliest.

Submission of learned counsel for the petitioner is not opposed by the learned counsel for the respondents/State.

I have heard learned counsel for the parties and also perused the documents placed on record.

On due consideration of the submission made by learned counsel for the petitioner, the writ petition is disposed of permitting the petitioner to submit a representation before the Committee constituted under the Transfer Policy dated 12.8.2022 within a period of two weeks from today. If such a representation is filed by the petitioner, the concerned Committee shall consider and decide the same within a further period of three weeks from the date of receipt of representation.

With the aforementioned observation and direction, the writ petition stands disposed of. No cost(s).

Certified copy as per rules.