Chattisgarh High Court
S.R. Baghel vs State Of Chhattisgarh 9 Cra/1338/2014 ... on 14 August, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WRIT PETITION (S) NO. 6085 OF 2019
S.R. Baghel, aged about 60 years, S/o Shri K. Baghel, working as
Assistant Teacher Grade II at Tahsil Office, Bakawand, District Bastar (CG)
... Petitioner
Versus
1. State of Chhattisgarh, through Secretary, Department of Revenue and
Disaster Management, Mahanadi Bhawan, New Raipur, District Raipur
(CG)
2. The Collector, Bastar, District Bastar (CG)
3. Shri Ghanshyam Jain, Assistant Grade-III, working at Tahsil Office,
Jagdalpur, District Bastar (CG)
... Respondents
For Petitioner : Mr. Manoj Chauhan, Advocate. For Respondent-State : Mr. Chandresh Shrivastava, Dy. A.G. Hon'ble Shri Justice P. Sam Koshy Order on Board 14/08/2019
1. Challenge in the present Writ Petition is to the order dated 12.7.2019 (Annexure P-1) whereby the service of the Petitioner has been transferred from Tahsil Office, Bakawand to District Office, Jagdalpur under District Bastar.
2. Without entering into the merits of the case, learned Counsel for the Petitioner wants that the Petitioner may be permitted to make a representation to the Respondents and the Respondents in turn may decide the same as expeditiously as possible.
3. Not opposed by the learned State Counsel.
4. Accordingly, the Writ Petition stands disposed of with liberty to the Petitioner that he, if 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.
5. With the aforesaid observation, the Writ Petition stands disposed of.
Sd/-
(P. Sam Koshy) JUDGE /sharad/