Chattisgarh High Court
Bharat Kumar Banjare vs State Of Chhattisgarh 17 Wpc/1134/2019 ... on 15 November, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 9331 of 2019
Bharat Kumar Banjare S/o Shri Gofelal Banjare Aged About 48 Years R/o Saja,
Bemetara, District Bemetara, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Panchayat And Rural
Development Department Mantralaya, Mahanadi Bhawan Atal Nagar, New
Raipur, Chhattisgarh
2. Chief Executive Officer Janpad Panchayat Saja, District Bemetara,
Chhattisgarh
3. Chief Executive Officer Zila Panchayat Saja, District Bemetara, Chhattisgarh
---- Respondents
For Petitioner : Shri Kunal Das, Advocate For Respondents/State : Ms. Binu Sharma, PL Hon'ble Shri Justice Goutam Bhaduri Order On Board 15/11/2019
1. Heard.
2. The grievance of the petitioner is that the petitioner has been transferred from Janpad Panchayat Saja, District Bemetara to Janpad Panchayat Bhatapara, District Baloda Bazar by order dated 22.08.2019 in the mid session. It is submitted that the transfer has been effected in mid session and since the children of the petitioner is studying and their study would be affected, therefore, it is prayed that the transfer may not be given effect to till April, 2020.
3. Learned counsel for the petitioner would submit that the petitioner has already 2 made an application before the respondent No.3 that till March 2020 his transfer may not be given effect to.
4. Considering the limited prayer made by the petitioner that only for the limited period the transfer may not be given effect to and after perusal of Annexure P-3, it is directed that the transfer order of the petitioner whereby he has been transferred from Janpad Panchayat Saja District Bemetara to Janpad Panchayat Bhatapara, District Baloda Bazar shall not be given effect to, if it has not been executed till date, till April, 2020.
5. With the aforesaid observation, the writ petition stands disposed of.
Sd/-
Goutam Bhaduri Judge Ashu