Chattisgarh High Court
Dr. Prem Singh Marco vs State Of Chhattisgarh 16 Wpc/838/2018 ... on 7 August, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 4532 of 2018
Dr. Prem Singh Marco S/o Late Dhannu Singh, aged about 48 years,
Posted as Block Medical Officer, C.H.C. Udaipur, District Sarguja
(C.G.).
---Petitioner
Versus
1. State of Chhattisgarh, Through Secretary, Health and Family Welfare
Department, Mahanadi Bhawan, New Raipur (C.G.).
2. Chief Medical and Health Officer, Ambikapur, District Sarguja (C.G.).
---Respondents
For petitioner : Shri Anup Majumdar, Advocate. For State : Shri Shashank Thakur, Government Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 07/08/2018
1. Heard.
2. This petition has been filed by the petitioner for issuance of direction to respondent-transferring authority to relieve him on the grievance that though the transfer order has been issued by the State Government on 12.08.2017, till date, he has not been relieved.
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 judgment of the Supreme Court, it has been held by this Court that once the employee has been transferred, it is required to be executed, unless it is modified, varied or cancelled by the State Government itself. 2
4. Therefore, in these circumstances, this petition is disposed off with the direction that the petitioner shall be relieved forthwith by the controlling authority in compliance of order dated 12.08.2017, unless the State has not modified, varied or cancelled the impugned transfer order.
Sd/-
(P. Sam Koshy)
Sumit JUDGE