Chattisgarh High Court
R. N. S. Yadav vs State Of Chhattisgarh 53 Fam/276/2018 ... on 6 December, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 8030 of 2018
R. N. S. Yadav S/o Late R. S. Yadav, Aged About 56 Years, Presently
Posted As Block Education Officer, Shankargarh, District - Balrampur
Ramanujganj Chhattisgarh.
---Petitioner
Versus
1. State Of Chhattisgarh, Through Chief Secretary, Tribal Welfare
Department, Mantralaya, Capital Complex, Mahanadi Bhawan, Naya
Raipur, District - Raipur Chhattisgarh.
2. Under Secretary Of School Education Department, Mantralaya, Capital
Complex, Mahanadi Bhawan, Naya Raipur, District - Raipur
Chhattisgarh.
3. Collector (Balrampur), District - Balrampur, Ramanujganj, Chhattisgarh.
4. District Education Officer, Balrampur, District - Balrampur Ramanujganj,
Chhattisgarh.
5. Dev Kumar Gupta, Presently Posted As Block Education Officer,
Lakhanpur, Block Lakhanpur, District - Surguja Chhattisgarh.
---Respondents
For petitioner : Shri Akath Kumar Yadav, Advocate. For State : Shri Dheeraj Wankhede, Government Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 06/12/2018
1. The challenge in the present Writ Petition is to the order Annexure-P/1 dated 04/10/2018 whereby the services of the petitioner has been transferred from the office of the Block Educational Officer, Shankargarh to the Govt. Girls Higher Secondary School, Shankargarh.
2. Without entering into the merits of the case, the counsel for the petitioner wants that the petitioner may be permitted to make a 2 representation to the respondents and the respondents in turn may decide the same as expeditiously as possible.
3. Not opposed.
4. Accordingly, the instant Writ Petition stands disposed off with liberty to the petitioner if he so chooses may prefer a detailed representation to the respondents. Considering the fact that it is a case of transfer, the respondents may decide it as expeditiously as possible.
Sd/-
(P. Sam Koshy)
Sumit JUDGE