Sangeeta Tiwari vs tate Of Chhattisgarh And Ors

P. Sam Koshy, J

The challenge in the present Writ Petition is to the order of transfer dated 11.09.2019 whereby the services of the petitioner has been transferred

from Shaskiya Kanya Shiksha Parisar, Ambikapur to Government Higher Secondary School Rampur, Block Ambikapur.

Without entering into the merits of the case, the counsel for the petitioner wants that the petitioner may be permitted to make a representation to the

respondents raising the objections and grievances on her being transferred and the respondents in turn may decide the same as expeditiously as

possible.

Not opposed.

Accordingly, the instant Writ Petition stands disposed off with liberty to the petitioner if she so chooses may prefer a detailed representation to the

respondents, which in turn considering the fact that it is a case of transfer, the respondents may decide it as expeditiously as possible preferably within

a period of 30 days from the date of receipt of certified copy of this order.