CHHATTISGARH PATWARI SANGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THESE writ petitions are filed challenging the Circular dated 8 -9 -2009 (Annexure P -2) and Communication dated 17 -9 -2009 (Annexure P -3).

(2.) CIRCULAR dated 8 -9 -2009 has been issued by the State on the name of the Governor to District Collectors and certain direction have been issued regarding transfer of Patwaris. Communication dated 17 -9 -2009 has been sent by Under Secretary, Government of Chhattisgarh to Prantaadhyaksh, Chhattisgarh Patwari Sangh, Raipur, whereby the reply of his letter dated 14 -9 -2009 has been given.

(3.) PER contra, Mr. Y.S. Thakur, learned Dy. Advocate General appearing on behalf of the State/respondent, opposed these arguments and supported the contents of the Circular/Communication. He argued that the above directions have been issued under the power of the State to issue executive directions. So long, the directions are not contrary to any law or Statutory or Non -statutory Rules or the Constitution, the same cannot be held to be illegal.