Chattisgarh High Court
Ashok Kumar Sonwani vs State Of Chhattisgarh 11 Wps/8401/2019 ... on 16 October, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 8480 of 2019
Ashok Kumar Sonwani S/o Shri Dhadhuwa Ram Sonwani Aged About 43 Years
Working On The Lecturer ( L.B.) Government Higher Secondary School
Madguri Block - Kushami District - Balrampur - Ramanujganj Chhattisgarh
---- Petitioner
Versus
1. State of Chhattisgarh Through - The Secretary, Department Of School
Education Mahanadi Bhawan Atal Nagar Nava Raipur District - Raipur
Chhattisgarh
2. The Collector Balrampur District - Balrampur - Ramanujganj Chhattisgarh
3. District Education Officer Balrampur District - Balrampur - Ramanujganj
Chhattisgarh
4. Block Education Officer Kushami District - Balrampur - Ramanujganj
Chhattisgarh
---- Respondents
For Petitioner : Shri A.N. Pandey, Advocate
For Respondents/State : Ms. Richa Shukla, Dy. GA
Hon'ble Shri Justice Goutam Bhaduri
Order On Board
16/10/2019
1. Heard.
2. Learned counsel for the petitioner would submit that the petitioner is working as Lecturer in the Government Higher Secondary School, Madguri, Block Kushami, Distt. Balrampur- Ramanujganj (C.G.) and he has been transferred vide order dated 20.09.2019 (Annexure P-1) to High School Salwahi, Block - Ramchandrapur (C.G.) which is about 190 km away from the present place of 2 posting. He would further submit that the wife of the petitioner is also posted at Block Kushami as per Annexure P-3 and she is also suffering from various ailments. It is further contended that as per the policy of the State the Husband & Wife are normally kept/posted in the same place. Consequently, the transfer of the petitioner may be canceled.
3. Perused Annexure P-3 which prima facie shows that the wife of the petitioner is working at Block Kushami. Considering the same and also taking into the medical report as also the transfer policy, it is directed that the petitioner shall make afresh representation in this regard within a period of two weeks from today and the respondents in turn shall consider and decide the same in accordance with the transfer policy at the earliest preferably within a further period of 45 days. Till the representation of the petitioner is decided, if the transfer order is not carried out, the effect and operation of the order dated 20.09.2019 shall remain stayed so far as the petitioner is concerned.
4. With the aforesaid observation, the writ petition stands disposed of.
Sd/-
Goutam Bhaduri Judge Ashu