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Judgment
12 paragraphs · 207 wordsP. Sam Koshy, J
Challenge in the present Writ Petition is to the order of transfer dated 23.08.2019 whereby the petitioner has been transferred from Sub Health
Centre, Aheri, District Durg to Sub Health Centre, Motimpur, District Kabirdham.
The contention of the petitioner is that, the appointing authority of the petitioner is the Chief Medical and Health Officer of the concerned District
and the seniority and promotion is considered district wise, and therefore the petitioner should not have been transferred to another District.
Given the said facts and circumstances of the case, it appears that the petitioner's services is a district cadre post and in the event of petitioner
being shifted to another district, the seniority of the petitioner would get adversely affected.
Accordingly, let the petitioner make a representation in this regard to the respondents within a period of 10 day from today, who, in turn, shall
consider and decide the same in accordance with transfer policy at the earliest preferably within a further period of 45 days.
Till the representation of the petitioner is decided, the effect and operation of the impugned order shall remain stayed so far as petitioner is
concerned.
The writ petition accordingly stands disposed of.