RAMPRASAD DHRITLAHRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this appeal is to the order dated 01.03.2021 passed in WPS No. 754/2021, whereby learned Single Judge declined to grant relief as sought for by the appellant, reserving his right to file a fresh representation seeking for a suitable place of posting to a non-scheduled area.

(2.) Relevant facts for disposal of this appeal are that the appellant was initially appointed on the post of Pharmacist Ayurved in the year 2013 and posted at Government Ayurved Hospital, Sonarpal, District Bastar, Chhattisgarh. He was continuously working at the said place till issuance of order of transfer. He was transferred from Government Ayurved Hospital, Sonarpal, District Bastar to Primary Health Centre, Tarlaguda (Bhadaekali), District Bijapur, Chhattisgarh vide Transfer Order dated 15.09.2020 (Annexure A-4). Order of transfer was initially put to challenge in Writ Petition (s) No. 3999/2020, which was disposed of vide order dated 09.10.2020 with a direction to the petitioner therein to file representation before the Competent Authority and further interim direction was issued not to give effect to the order of transfer dated 15.09.2020. Appellant thereafter submitted representation which came to be dismissed vide order dated 02.01.2021, against which appellant filed another writ petition WPS No. 754/2021 which also came to dismissed by the impugned order.

(3.) Learned Single Judge upon considering the grounds raised in the writ petition and submissions made by learned counsel for the petitioner/ appellant held that the appellant/ petitioner could not able to make out a case for interference and dismissed the writ petition with liberty to file fresh representation before the competent authority seeking for suitable place of posting.