Chattisgarh High Court
Hiralal Sen vs State Of Chhattisgarh 13 Wpcr/381/2019 ... on 23 October, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 8825 of 2019
Hiralal Sen S/o Late Ramgarib Sen Aged About 58 Years R/o Forest Range
Office, Manendragarh, District Koriya, Chhattisgarh
---- Petitioner
Versus
1. State of Chhattisgarh Through Principal Secretary, Department Of Forest,
Mantralaya, Mahanadi Bhawan, Naya Raipur, Chhattisgarh
2. The Divisional Forest Officer O/o Divisional Forest Office, Manendragarh Forest
Division, Manendragarh, Chhattisgarh.
3. Shri Shamsuddin Faruqi Presently Posted As Range Officer, Balco Forest
Range, Korba Division, District Korba, Chhattisgarh
---- Respondents
For Petitioner : Shri Shishir Dixit, Advocate For Respondents/State : Ms. Akanksha Jain, Dy. GA Hon'ble Shri Justice Goutam Bhaduri Order On Board 23/10/2019
1. Heard.
2. The present petition is on the ground that respondent No.3 has been transferred from Balco Forest Range, Korba Division to Manendragarh Forest Range wherein the petitioner is holding the charge in the office of Forest Range Officer.
3. It is contended that with the transfer of respondent No.3 by the impugned order, the position of the petitioner would be disturbed and petitioner since is holding the post it is not clear as to what would be his present place of posting. It is 2 further contended that the petitioner has made a representation to the respondent No.2 vide Annexure P-3 and the same may be directed to be decided.
4. Considering the grievance of the petitioner, the respondent No.3 though have been transferred to the place of the petitioner, wherein the petitioner is holding the charge of the office, the respondent No.2 is directed to decide the pending representation of the petitioner so as to make the position of the petitioner clear, within a period of 45 days from the date of receipt of copy of this order.
5. With the aforesaid observation, the writ petition stands disposed of.
Sd/-
Goutam Bhaduri Judge Ashu