LAXMAN LAL SHARAF Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this Writ Appeal is to the order dated 26.11.2019 passed by the learned Single Judge whereby learned Single Judge declined to interfere with the order of transfer passed against the appellant/writ petitioner.

(2.) Facts of the case, in a nutshell, are that the appellant was posted as Block Education Officer, Akaltara, District Janjgir-Champa and vide order dated 22.08.2019, he was transferred to Government High School, Saplawa, Block Pali, District Korba (for short, 'Saplawa School'). The said transfer order was challenged in WPS-6778 of 2019. Learned Single Judge considering the grounds raised in the petition, directed the appellant to make a detailed representation before the competent authority and directed the same to be decided by the respondent authority within a period of 45 days from the date of receipt of the representation, till then, the effect and operation of transfer order of appellant was stayed.

(3.) In pursuance of the order passed in WPS-6778 of 2019, appellant submitted a representation which was rejected by order dated 20.11.2019 (Annexure P1).