RAVI SHANKAR SHORI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the inaction on the part of the respondents in not relieving the petitioner inspite of petitioner being transferred vide order dtd. 25/3/2021, the present writ petition has been filed.

(2.) The petitioner is presently posted as District Inspector in the office of Legal Meteorology, Jagdalpur, District Bastar. Vide order dtd. 25/3/2021 the petitioner has been transferred from Jagdalpur to District Balod. Though more than three months have passed, till date the petitioner has not been relieved which has led to the filing of present writ petition.

(3.) The counsel for the petitioner submits that as per instructions received, the said order dtd. 25/3/2021 till date has not been modified, cancelled or amended in any manner so far as petitioner is concerned or at least the petitioner has not been intimated in this regard, if any such order has been passed. According to petitioner the present writ petition can be disposed of in the light of decision rendered by this High Court in case of Manisha Agrawal Vs. State of Chhattisgarh and Others, 2015 (4) CGLJ 182.