BHARAT RAM LAUTRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Interference declined by the learned Single Judge with regard to the order passed by the Competent Authority affirming the transfer of the Appellant/writ Petitioner is put to challenge in this writ appeal.

(2.) Heard Shri B.P. Singh, the learned counsel appearing for the Appellant and Shri Sudeep Agrawal, learned Deputy Advocate General for the State.

(3.) The Appellant was working as a 'Male supervisor' at Community Health Center Mohala District Rajnandgaon, who was sought to be transferred from Sector Murmunda, Block Development Mohala, Dongargarh to Sector Vasadi Block Development Mohla, District Rajnandgaon as per order dated 13.07.2019, which was put to challenge by filing Writ Petition (S) No. 5631 of 2019. The said writ petition was disposed off as per order dated 31.07.2019 with liberty to file a representation before the Competent Authority within 15 days and it was directed to be considered and disposed off within a further period of 45 days.