RADHELAL JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Subject matter of this writ appeal is as to the order dated 02.12.2019 passed in Writ Petition (S) No.9948 of 2019 whereby the learned Single Judge has declined to interdict with the order of transfer dated 22.08.2019.

(2.) Facts of the case in nutshell, are that, the Appellant whose substantial post is Lecturer (English) was posted as Block Education Officer at Nawagarh, District Janjgir-Champa, Chhattisgarh. He was transferred to Government Girls Higher Secondary School, Jaijaipur, Block Jaijaipur on administrative ground along with other Principals, Lecturers and Teachers vide order dated 22.08.2019 (Annexure P2), which was challenged by the Appellant by filing Writ Petition (S) No.7040 of 2019. The learned Judge while hearing the writ petition, taken note of the submission made by learned counsel therein that the Petitioner was posted at the present place of posting on 14.12.2018 at Nawagarh, District Janjgir-Champa and within a short span of time, he was again transferred, directed the Appellant to file a representation within a period of 10 days before the Respondents and the Respondents were directed to consider the representation within a further period of 45 days from the date of receipt of the representation and till then, interim order of stay was ordered in favour of the Appellant.

(3.) The representation submitted by the Appellant in pursuance to the order dated 04.09.2019 passed in Writ Petition (S) No.7040 of 2019 was dismissed vide order dated 20.11.2019 (Annexure P1), which made the Appellant to file another writ petition bearing Writ Petition (S) No.9948 of 2019, which came to be dismissed by the learned Single Judge vide order dated 02.12.2019.