R.K.SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the judgment dated 22.11.2021 passed in W.P. (S) No. 6414/2021, the present appeal has been filed. In the original writ petition, the Appellant has assailed the order of transfer, transferring the Appellant/Petitioner from the office of the Respondents at Korba West-II Marwa, District Janjgir Champa.

(2.) The substantial ground raised by the Appellant was that the order of transfer is bad on account of the short service left for the Appellant to retire as there was only about nine months left. The learned Single Bench after due consideration of the contentions and submissions made by the Petitioner on filing contradictory statements made in the pleading with the writ petition towards the pleading made in the representation of the Petitioner against the order of transfer, dismissed the said writ petition. Thereafter, the appeal has come up before this Court.

(3.) When the matter was taken up for hearing, the Learned Counsel for the Appellant on a query put by the Bench 'can it be accepted the fact that there has been an ex-parte order of releaving, issued against the Appellant/Petitioner'. Questions to the said order also on the ground of the competency of the authority who were issued the same. All have been done, the Appellant/Petitioner stands relieved from his post at West Korba.