Anita Bada vs State Of Chhattisgarh on 22 November, 2022

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Chattisgarh High Court

Anita Bada vs State Of Chhattisgarh on 22 November, 2022

Bench: Parth Prateem Sahu

                                   1

                                                                   NAFR
          HIGH COURT OF CHHATTISGARH, BILASPUR

                        WPS No. 7616 of 2022
   •   Anita Bada W/o Krishna Kumar Lakra Aged About 54 Years
       Occupation Rural Health Coordinator (Female), Posted At
       Primary Health Centre, Bandana, District Surguja
       (Ambikapur), Chhattisgarh

                                                        ---- Petitioner

                                Versus

   1. State Of Chhattisgarh Through Under Secretary, Health &
      Family Welfare Department, Mantralaya, Mahanadi Bhawan,
      New Raipur, District : Raipur, Chhattisgarh

   2. The Collector Surguja, Ambikapur Surguja, Chhattisgarh

   3. The Joint Director Health Ambikapur, District : Surguja
      (Ambikapur), Chhattisgarh

   4. Chief Medical Health Officer C. M. H. O Officer, Ambikapur,
      District : Surguja (Ambikapur), Chhattisgarh

                                                      ....Respondents

For Petitioner : Mr. Nishikant Sinha, Advocate For Respondents : Ms. H. Siddiqui, Dy. Adv. General.

Hon'ble Mr. Justice Parth Prateem Sahu Order On Board 22/11/2022

1. Challenge in this writ petition is to the order dated 30.9.2022 by which petitioner, who is working as Rural Health Coordinator and posted at Primary Health Centre, Bandana, District Sarguja, is transferred to Sub-Health Centre Chitarpur, Block Lundra, District Sarguja, on administrative ground.

2. Learned counsel for petitioner submits that husband of petitioner is suffering from paralysis and is taking treatment in Ambikapur and Raipur. Present place of posting of petitioner 2 is more convenient to travel Ambikapur as also Raipur and even weather is also moderate. He however submits that as a Committee is constituted by the State Government under Transfer Policy, 2022 to consider grievance of its employees against their transfer, at this stage petitioner may be permitted to submit representation before the Committee and in turn, Committee may be directed to consider and decide the same at the earliest.

3. Learned State Counsel submits that she is having no objection to the limited prayer made by learned counsel for petitioner.

4. Considering the facts and circumstances of case, in particular limited prayer made by learned counsel for petitioner, which is not opposed by learned State Counsel, this writ petition is disposed of permitting petitioner to submit representation before the Committee constituted under Transfer Policy, 2022 within a period of two weeks from today, raising all grounds as raised in this writ petition. On making such representation, the Committee shall consider and decide the same in accordance with law at the earliest, preferably within an outer limit of three weeks from the date of receipt of such representation.

5. Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) Judge roshan/-

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