S.G. PARULKAR 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 9-7-2010 (Annexure - P/1) by which the petitioner, who is working on the post of Deputy Director, Indravati Tiger Reserve, Bijapur, has been transferred to Pithora, Mahasamund.

(3.) TWO transfer orders, which are passed within a period of nine months, cannot come within the purview of frequent transfers. Frequent transfer means, an employee is transferred frequently on several occasions. The grievance of the petitioner that the impugned order comes within the ambit of a frequent transfer, is not well established and not sustainable in law. The petitioner has not alleged any mala fide against the persons who are competent or have passed the transfer order except that he has been transferred only to accommodate the respondent No.3.