Chattisgarh High Court
K.N. Verma vs State Of Chhattisgarh 55 Wpc/3415/2018 ... on 12 December, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 8204 of 2018
K.N. Verma S/o Late Shri Thanu Ram Verma, Aged About 55 Years,
Occupation Service, Principal, Higher Secondary School, Department
Of School Education, Presently Posted As Block Education Officer,
Kasdol, District- Baloda Bazar Bhatapara, R/o C/o Nagesh Shrivas,
Sirpur Road, Kasdol, District- Balodabazar- Bhatapara, Chhattisgarh.
---Petitioner
Versus
1. State Of Chhattisgarh, Through Secretary, Government Of
Chhattisgarh, Department Of School Education, Mantralaya, Mahanadi
Bhawan, Atal Nagar, Raipur, Chhattisgarh.
2. Distirct Education Officer, District- Baloda Bazar- Bhatapara,
Chhattisgarh.
---Respondents
For petitioner : Shri R.S.Marhas, Advocate. For State : Shri Syed Majid Ali, Dy.G.A. Hon'ble Shri Justice P. Sam Koshy Order on Board 12/12/2018
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 Block Education Officer, Kasdol, Balodabazar to Principal, Government Higher Secondary School, Kasdol, Balodabazar.
2. Without entering into the merits of the case, the 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.
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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 preferably within a period of 30 days from the date of receipt of copy of this order.
Sd/-
(P. Sam Koshy)
Sumit JUDGE