Chattisgarh High Court
Manohar Lal Gupta vs State Of Chhattisgarh 40 Cont/275/2017 ... on 5 April, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra, Parth Prateem Sahu
1 WA No. 207 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WA No. 207 of 2019
Manohar Lal Gupta S/o Shri Kanhaiya Lal Gupta Teacher (L.B.)
But Wrongly Mention In Cause Title As Siksha Karmi Grade- 2,
Janpad Panchayat And Tahsil Odagi, District Surajpur
Chhattisgarh, Presently Posted As Mandal Sanyojak Block Odagi
District- Surajpur, Chhattisgarh. ---- Appellant
Versus
1. State Of Chhattisgarh Through The Secretary Department Of
School Education Mahanadi Bhawan Mantralaya Atalnagar
Disrtict- Raipur, Chhattisgarh.
2. The Collector Surajpur Distt- Surajpur (C.G.).
3. The District Education Officer Surajpur, District- Surajpur,
Chhattisgarh.
4. Assistant Commissioner Tribal Development Surajpur, District-
Surajpur, Chhattisgarh.
5. Ramdev Paikra S/o Late Kariyaram Paikra Aged About 52 Years
Occupation-Service, R/o Village Post And P.S. Odagi, District-
Surajpur, Chhattisgarh. ---- Respondents
For Appellant :- Shri A.N. Pandey, Advocate.
For Respondent-State :- Shri R.S. Baghel, Dy. A.G.
Hon'ble Shri Prashant Kumar Mishra, Ag.CJ
Hon'ble Shri Parth Prateem Sahu,J.
Judgment On Board By Prashant Kumar Mishra, Ag. CJ 2 WA No. 207 of 2019 05/04/2019
1. Challenge in this intra-Court appeal is to the interim order passed by the Learned Single Judge staying the transfer order affecting respondent No.5 herein (writ petitioner) for the reason that the order was passed at the instance of Member of Legislative Assembly.
2. The interim order being a reasoned order and the Writ Petition is still pending for consideration, we do not find any ground to interfere with the interim order.
3. Accordingly, the Writ Appeal is liable to be and is hereby dismissed.
Sd/- Sd/-
(Prashant Kumar Mishra) (Parth Prateem Sahu)
Acting Chief Justice Judge
Ayushi