Chattisgarh High Court
Rajendra Kumari Kanwar vs State Of Chhattisgarh on 26 May, 2017
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 2438 of 2017
• Rajendra Kumari Kanwar D/o R. L. Paikara, Aged About 31 Years R/o
Village Sundreli, Post Jarve, District Janjgir- Champa (Chhattisgarh).
---- Petitioner
Versus
1. State of Chhattisgarh Through The Secretary, Panchayat And Rural
Development Department, Mantralaya New Raipur, Post Office & Police
Station Naya Raipur, District Raipur (Chhattisgarh).
2. The Chief Executive Officer, Zila Panchayat, Janjgir- Champa, District
Janjgir- Champa (Chhattisgarh).
3. The Chief Executive Officer, Janpad Panchayat, Sakti, Janjgir- Champa
District Janjgir- Chamap (Chhattisgarh).
---- Respondents
For Petitioner : Shri UKS Chandel, Advocate For Respondents-State : Shri RK Gupta, GA for the State Hon'ble The Vacation Judge Order On Board 26/05/2017
1. Learned counsel for the petitioner would submit that vide order dated 29.04.2017 the petitioner has been transferred from Gram Panchayat, Jarve to Gram Panchayat, Lavsara, on probation period.
2. Considering the submission made by the learned State counsel that the impugned transfer order has been passed on administrative exigency, it may not be open for this Court to assess the existence or gravity of the administrative exigency, which has necessitated the impugned order, therefore, let the petitioner move a representation before the concerned Secretary raising her grievance in the matter within a period of two weeks 2 from today. On such representation being filed, the concerned Secretary shall decide the representation at the earliest, preferably within a period of 4 weeks from the date of submission of representation.
3. Till the petitioner's representation is decided or for a period of six weeks, whichever is earlier, the impugned order shall remain stayed in respect of the petitioner and she shall be allowed to continue at the present place of posting.
Sd/-
V. JUDGE PRASHANT KUMAR MISHRA ashu