RAVI THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition has been filed for issuance of a direction to respondent- transferring authority to relieve the petitioner on the grievance that though the transfer order dated 23.08.2019 has been issued by the State Government whereby the petitioner has been transferred from the District Transport Office, Bijapur, District Bijapur to District Transport Office, Balod, District Balod, but till date, the petitioner has not been relieved.

(2.) The contention of the petitioner is that though the petitioner was transferred vide order dated 23.08.2019, however till date has not been relieved for joining at the transferred place.

(3.) The issue regarding implementation of transfer order has been considered by this Court in the case of Ms. Manisha Agrawal Vs. State of Chhattisgarh and Others, 2015(4) C.G.L.J.182, wherein relying upon several judgments of the Supreme Court, it has been held by this Court that once the employee has been transferred, it is required to be complied with unless it is modified, varied or cancelled by the State Government itself.