Chattisgarh High Court
Raghuvir Sahu vs State Of Chhattisgarh 49 Wps/8837/2019 ... on 24 October, 2019
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 8897 of 2019
• Raghuvir Sahu S/o Jay Ram Sahu, Aged About 34 Years Working As Assistant
Teacher (T.L.) B, And Posted At Govt. Primary School Dongari Para, Mandoli,
Block Dantewada, District South Bastar Dantewada Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department Of School Education,
Mahanadi Bhawan, Mantralaya, Atal Nagar, New Raipur, District Raipur
Chhattisgarh
2. Collector, South Bastar Dantewada, District South Bastar Dantewada
Chhattisgarh
3. District Education Officer, South Bastar Dantewada, District South Bastar
Dantewada Chhattisgarh
---- Respondents
For Petitioner : Shri Ajay Shrivastava, Advocate For Respondents/State : Shri Alok Bakshi, Addl. AG Hon'ble Shri Justice Goutam Bhaduri Order On Board 24/10/2019
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.
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3. The issue regarding implementation of transfer order has been considered by 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