SUNIL KUMAR SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) W.P. (S) Nos.5043 of 2008 & 1690 of 2009 and Contempt Case (Civil) No.313 of 2008, arise from the same cause of action, thus, all the petitions are being considered and disposed of by this common order.

(2.) CHALLENGE in W.P. (S) No.5043 of 2008 is to the order dated 30-6-2008 whereby the petitioner was transferred as Assistant Grade III from the office of Executive Engineer (E&M), Sakri to the office of Executive Engineer, Water Resources Division, Kota, on his own expenses, and to the order dated 2-9-2008, whereby the representation of the petitioner submitted against the order dated 30-6-2008 was dismissed with change from the word 'own expenses' to 'administrative reasons'. Further, the respondent No.2 may be restrained from passing any transfer order.

(3.) THEREAFTER, a representation was made by the petitioner on 25--7-2008. The Under Secretary to the Government, Department of Water Resources, by order dated 2-9-2008 dismissed the said representation amending the impugned order dated 30-6-2008 that in place of 'own expenses' it should be read as 'administrative reasons'. Being aggrieved, the petitioner filed the instant petition, W.P. (S) No.5043 of 2008 on 9-9-2008 (for short referred to as 'the first petition').