BS BARIHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY this petition, the petitioner seeks to challenge the legality and validity of the order dated 1-2-2011 (Annexure - P/1) passed by the respondent No.1 whereby the petitioner has been transferred from Raigarh to Ambikapur.

(3.) WITH regard to transfer of an employee on the basis of complaints is concerned, the principle of law on this issue is well settled that if there are certain complaints against an employee without holding any enquiry the transfer of such employee can be made in the public interest as well as in administrative exigency. On the similar issue, the Supreme Court, in Union of India and another v. Janardhan Debanath and another, held as under: