Sudhir Hari Shrivastava vs Chhattisgarh Through The Secretary, School Education Department

P. Sam Koshy, J

The challenge in the present Writ Petition is to the order Annexure P/1 dated 21.08.2019 whereby the services of the petitioner has been

transferred from Bemetara to Raipur.

The contention of the petitioner is that the wife of the petitioner is also in government employment and is posted at Bemetara. Therefore, as per the

transfer policy as far as possible the petitioner should had been retained in the same district. Second ground is that the petitioner is working as

Accountant which is a Class-III post which is a district Cadre post. Since the petitioner is being transferred to a place out of the district there is all

possibility of petitioner's seniority and promotion getting adversely affected.

Given the aforesaid facts, let petitioner make a detailed representation to the respondents within a period of 10 days from today and on receipt of

representation of the petitioner, respondents shall decide the same within a period of 45 days.

Till the representation of the petitioner is decided, the effect and operation of the impugned order Annexure P-1 shall remain stayed.

With the aforesaid observations, the writ petition stands disposed of.