SANJAY KUMAR RAJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By this petition, the petitioner impugns the order dated 29-6-2009 (Annexure P-l) whereby the petitioner, working as Veterinary Assistant Surgeon at Veterinary Hospital, Bakawand District Bastar, has been transferred to Veterinary Hospital, Makadi, within the same district on administrative grounds.

(2.) Ms. Pandey, learned Counsel appearing for the petitioner submits that as per the policy dated 20-10-2005 (Annexure P-3) of the State Government, a person posted in a scheduled area who has not completed five years of service in the place of posting, should not be transferred and after completion of five years in the scheduled area, the employee may be transferred to a place of his choice. The petitioner has not completed five years at the present place of posting, thus the impugned transfer order is contrary to the policy of the State Government.

(3.) I have heard learned Counsel appearing for the petitioner, perused the pleadings and documents appended thereto.