Chattisgarh High Court
Manoj Kumar Suryavanshi vs State Of Chhattisgarh 10 Cra/1522/2019 ... on 5 November, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 8922 of 2019
• Manoj Kumar Suryavanshi S/o Shri Daya Ram Aged About 36 Years Presently
Working As Assistant Teacher (L.B.) At Government Primary School,
Dongariguda, Block Katekalyan, District Dantewada, Chhattisgarh
---- Petitioner
Versus
1. State of Chhattisgarh Through The Secretary, School Education Department,
Mahanadi Bhawan, Atal Nagar, New Raipur, Chhattisgarh
2. The Collector Dantewada, District Dantewada, Chhattisgarh
3. District Education Officer Dantewada, District Dantewada, 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