MAHIPAL PRASAD SAHU Vs. CHHATTISGARH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard.

(2.) The order impugned is dated 12-7-2001 on the ground that the initial order of transfer issued on 9-7-2001 was to the effect that the petitioner would be posted as A.E, at Ambikapur. By the subsequent order in partial modification of the earlier order issued on 12-7-2001 the petitioner has been posted as A.E. at Pathalgaon.

(3.) Mr. Alok Bakshi, learned counsel for the petitioner submits that there is no reason why within three days after the first order was issued on 9-7-2001 another order of transfer should have been issued by the Competent Authority. It is further submitted by Mr. Alok Bakshi that the petitioner is suffering from Pyrexia and Bleeding P/R. According to Mr. Bakshi, there are facilities at Korba for treatment of the aforesaid ailment. However, since Ambikapur is not so far from Korba, the petitioner is willing to go to Ambikapur as he was ordered to do so by the earlier order of 9-7-2001. However, it is submitted that since there is no facility for treatment of the aforesaid ailment at Pathalgaon, the petitioner submits that the subsequent impugned order issued on 12-7-2001 may be set-aside and a direction may he issued that the petitioner be posted at Ambikapur.