ARCHANA CHAUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the second round of litigation. Earlier the transfer order of the petitioner dated 21.08.2019 whereby the petitioner was transferred from Bilaspur to Bastar was subject of challenge in WPS No.7580 of 2019, wherein this Court on 23.09.2019 has passed the following order:-

(3.) It is contended that thereafter the representation was filed before the grievance redressal committee, which has been constituted by the State consisting of three senior officers including the Chief Secretary and the grievance redressal committee by its order dated 21.10.2019 has recommended for cancellation of the transfer of the petitioner on medical ground. The said recommendation of the grievance redressal committee reads as under:-