Chattisgarh High Court
Smt. Shweta Pandey vs State Of Chhattisgarh 5 Wps/9327/2019 ... on 18 November, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 9338 of 2019
Smt. Shweta Pandey W/o Rakesh Kumar Pandey Aged About 29 Years R/o
Village Panchayat Bishunpur, Post Nagar, District Koriya, Chhattisgarh.
Occupation R.H.E.O. (Rural Horticulture Extension Officer) At Bachra-Podi,
Block Development Khadgawan, Koriya, Chhattisgarh. Office Of Assistant
Director, Horticulture Department, Baikunthpur, District Koriya, Chhattisgarh
---- Petitioner
Versus
1. State of Chhattisgarh Through The Deputy Secretary, Department Of
Agricultural Development And Farmers Welfare And Biotechnology Mahanadi
Bhawan, Naya Raipur, Chhattisgarh
2. The Directororate Department Of Horticulture, Indrawati Bhawan, Naya Raipur,
Chhattisgarh
3. The Office Of Assistant Director Horticulture, Baikunthpur, District Koriya,
Chhattisgarh
4. The Horticulture Development Officer Development Block Khadgawan, District
Koriya, Chhattisgarh
5. The Collector Baikunthpur, District Koriya, Chhattisgarh
---- Respondents
For Petitioner : Shri Gyan Prakash Shukla, Advocate For Respondents/State : Ms. Akanksha Jain, Dy. GA Hon'ble Shri Justice Goutam Bhaduri Order On Board 18/11/2019
1. Heard.
2. The grievance of the petitioner is that the petitioner has been transferred from the office of Assistant Director, Horticulture, Baikunthpur District Koriya to the office of Assistant Director Horticulture, Balrampur, District Balrampur which is 2 around 170 KM.
3. It is stated that the husband of the petitioner is posted at Surajpur and the petitioner is having 17 months old infant and as per the clause 2.11 of the transfer policy normally the husband & wife are to be kept in the same place.
4. Perused the documents. Considering the fact that as per the Annexure P-2 the husband of the petitioner is posted at Surajpur, therefore, in view of the Clause 2.11 of the transfer policy, the petitioner is given liberty to make a detailed representation in this regard before the concerned respondent within a period of 15 days from today and on such representation being filed, the said respondent shall decide the same at the earliest preferably within a period of 45 days from the date of receipt of the representation. Till the representation of the petitioner is decided, the transfer order dated 23.08.2019 in respect of the petitioner shall not be given effect to.
5. With the aforesaid observation, the writ petition stands disposed of.
Sd/-
Goutam Bhaduri Judge Ashu