GANGA ANCHAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 15.07.2011 (Annexure P/1) whereby, the petitioner, working as Supervisor at Project Mungeli, has been transferred to Project, Gaurela, on administrative grounds.

(2.) LEARNED counsel appearing for the petitioner submits that contrary to the transfer policy dated 13.06.2011 (Annexure P/4), the petitioner has been transferred without having a proposal from the department, as required.

(3.) INDISPUTABLY, the proposal was not made by the concerned department, as is required under the transfer policy dated 13.06.2011. For ready reference, the relevant portion of the transfer policy dated 13.06.2011 (Annexure P/4), is quoted below: LANGUAGE