SHIV KISHORE ACHARYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter was taken up on the I.A. No. 2 and 3. The learned counsel for the petitioner undertakes that he shall ensure that the requisite Affidavit, Court Fees and the Advocate Welfare Stamp shall be affixed within a period of 3 days. The petitioner is accordingly directed to ensure that the notarized Affidavit as also the Court Fees and Advocate Welfare Stamp shall be affixed within a period of 3 days. On the said assurance and undertaking, the writ petition is taken up with the consent of the parties for final disposal at admission stage.

(2.) The grievance of the petitioner seems to be the issuance of the impugned order Annexure P/1, whereby the petitioner has been transferred by the respondent No.3 and posted at Bhopal.

(3.) Initially, the petitioner was granted joining period by the 26th of April, 2021, however it has now been extended up till the 10th of May, 2021. The contention of the petitioner is that practically the entire State of Chhattisgarh is reeling under the COVID-19 Pandemic and moreover almost the entire State is under the total Lock-Down and in the given situation movement of the petitioner from Chhattisgarh to Madhya Pradesh firstly may not be possible, secondly it may not be advisable also, therefore the petitioner may be given some reasonable time to join at the transferred place.