KAMLESH VANSHKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this petition is to the order dated 09.07.2010 (Annexure P-1), whereby, the Petitioner has been transferred from the office of the Director, Public Instructions to the office of District Education Officer, Raipur or Block Education Officer.

(2.) The main grievance of the Petitioner is that the Petitioner has been transferred on the basis of complaint made by some of the officials, as reported by the Director, Public Instructions, in his communication dated 29.06.2010 (Annexure P-2) to the Secretary Government of Chhattisgarh, School Education Department, Raipur.

(3.) Ms. Siddiqui, learned Counsel for the Petitioner, further submits that a copy of the complaint made by the officials dated -nil- (Annexure P-4) does not indicate that there was any complaint against the Petitioner. The Petitioner was simply a witness to the incident. Thus, the impugned order transferring the Petitioner on the basis of complaint (Annexure P-4) is bad and vitiated.