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[Cites 1, Cited by 4]

Chattisgarh High Court

Santosh Kumar Dhiwar vs State Of Chhattisgarh 28 Wps/8910/2019 ... on 5 November, 2019

                                           1

                                                                                NAFR

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                  WPS No. 8906 of 2019

   • Santosh Kumar Dhiwar S/o Shri Mani Ram Dhiwar Aged About 32 Years
     Presently Working As Assistant Grade - III At Office Of Dy. Director, Veterinary
     Services, Sukma, District Sukma Chhattisgarh

                                                                        ---- Petitioner

                                        Versus

   1. State of Chhattisgarh Through The Secretary , Ministry Of Livestock
      Development Department Mahanadi Bhawan, Atal Nagar, New Raipur
      Chhattisgarh

   2. The Collector Sukma District - Sukma Chhattisgarh

   3. Dy. Director Veterinary Services, Sukma, Distt. - Sukma Chhattisgarh

                                                                     ---- Respondents
      For Petitioner                :     Shri SK Verma, Advocate

      For Respondents/State         :     Shri Kunal Das, PL with Ms. Binu Sharma,
                                          PL for the State


                       Hon'ble Shri Justice Goutam Bhaduri

                                    Order On Board

05/11/2019

1. The present petition has been filed for issuance of a direction to respondent- transferring authority to relieve the petitioner on the grievance that though the transfer order has been issued by the State Government, till date, the petitioner has not been relieved.

2. The contention of the petitioner is that though the petitioner was transferred vide order dated 22.08.2019, however till date has not been relieved for joining at the transferred place.

3. The issue regarding implementation of transfer order has been considered by 2 this Court in the case of Ms. Manisha Agrawal Vs. State of Chhattisgarh and Others, 2015(4) C.G.L.J.182, wherein relying upon several judgments of the Supreme Court, it has been held by this Court that once the employee has been transferred, it is required to be complied with unless it is modified, varied or cancelled by the State Government itself.

4. Therefore, in these circumstances, this petition is disposed of with a direction that the petitioner shall be relieved forthwith by the controlling authority in compliance of the transfer order unless the State has not modified, amended or cancelled the said order so far as petitioner is concerned.

Sd/-

Goutam Bhaduri Judge Ashu